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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Bombay Presidency - Subsection

Section 26(2) in Bombay Khadi and Village Industries Act, 1960

(2)Where.the Board makes persistent default in complying with or in giving effect to any directions given to it by the State Government under sub section (1), it shall be lawful for the State Government to dissolve the Board under section 31].