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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 29(3) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(3)The report received by the Government under sub-section (1) shall be laid before both the Houses of Legislature as soon as may be after it is received by the Government.