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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(2) in The Bihar Khadi and Village Industries Act, 1956

(2)The provisions of this Act shall be in addition to and not in derogation of the provisions of any other law for the time being in force relating to khadi and village industries.The Schedule[See Section 2 (d)]