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[Cites 0, Cited by 0] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(2) in The Khadi and Village Industries Commission Rules, 2006

(2)On receipt of a request under sub-rule (1) the Central Government may constitute a Tribunal in accordance with the provisions of section 19-B of the Act and refer the question mentioned in such request to the Tribunal for decision.