Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The West Bengal Khadi And Village Industries Board Act, 1959

(2)One of the members of the Board shall be appointed by that State Government as the Chairman or the Board and the names of the Chairman and other members of the Board shall, as soon as may be after appointment, be published in the Official Gazette.