Section 14 in Assam Khadi and Village Industries Board Act, 1955
14. Sanction of programme.
- The [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.], may approve and sanction the programme in whole or with such modifications as it deems fit [:] [Substituted '.' by Assam Act No. 31 of 1960, dated 17.12.1960.][Provided that the Board shall be competent to make minor alteration in the pattern of the schemes with the prior approval of the Khadi and Village Industries Commission.] [Added by Assam Act No. 31 of 1960, dated 17.12.1960.]
