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[Cites 0, Cited by 0] [Section 31A(3)] [Section 31A] [Entire Act]

State of Punjab - Subsection

Section 31A(3)(b) in The Punjab Khadi and Village Industries Board Act, 1955

(b)all powers, duties and functions, which under the provisions of this Act or any regulation made thereunder, are to be exercised by the Board or any Committee thereof or by the Chairman, Vice-Chairman, Secretary of Joint Secretary or any other officer of the Board, shall during the period of suspension, be exercised and performed by such person (to be called the Administrator) as may be appointed by the Government in this behalf :