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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2)(e) in The Rajasthan Khadi and Village Industries Board Act, 1955

(e)all legal acts and proceedings of the Board shall, unless set aside, modified or in any way amended by the State Government, continue to have effect as if the Board were not dissolved].