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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(1) in The Maharashtra Khadi and Village Industries Rules, 1970

(1)The annual report under section 23 shall be prepared by the Chief executive Officer under the direction of the Chairman and laid before the Board. After the report is approved by the Board, copies of the report and statements shall be forwarded to the State Government before the expiry of the period specified in section 23.