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

State of Assam - Subsection

Section 10H(1) in Assam Khadi and Village Industries Board Act, 1955

(1)The State Government may, by notification in the official gazette, direct that the Board shall be dissolved from the date specified in the notification; and thereupon the Board shall be deemed to be dissolved accordingly and the Executive Committee, Standing Finance Committee and any other Committee appointed under this Act, shall cease to function.