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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Telangana - Subsection

Section 10(2) in Telangana Khadi and Village Industries Board Act, 1958

(2)The Chief Executive Officer shall be the principal Administrative Officer of the Board and shall exercise such powers and discharge such duties as may be prescribed or as may, from time to time, be delegated to him by the Board or by the Chairman and shall be directly responsible for the due fulfilment of the purposes of this Act.