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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Gujarat - Subsection

Section 37(1) in The Gujarat Khadi and Village Industries Act, 2006

(1)The Board may, with the previous approval of the State Government by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder, for enabling it to perform its functions under this Act.