Section 10(2) in Bombay Khadi and Village Industries Act, 1960
(2)[Every contract shall be made on behalf of a Board by the Chairman, the Vice-Chairman, the Secretary, or the Chairman of the Divisional Committee or an officer of the Board empowered in that behalf by a Board-1. Subs, by Gujarat 15 of 1990 w.e.f. [3-8-1990]
