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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(a) in Tamil Nadu Khadi and Village Industries Board Act, 1959

(a)the Board has, without reasonable cause or excuse, made default in the discharge of its duties, or in the performance of its functions, imposed or entrusted by or under this Act, or exceeded or abused its powers; or