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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 17 in The Khadi And Village Industries Commission Act, 1956

17. Payment to the Commission.

The Central Government may, after due appropriation made by Parliament by law in this behalf, pay to the Commission in each financial year such sums as may be considered necessary for the performance of the functions of the Commission under this Act.