Section 25(3) in The Khadi And Village Industries Commission Act, 1956
(3)[ Any time after the issue of the notification under sub-section (1), the Central Government may re-establish the Commission in accordance with the provisions of section 4 and on and from the date of the re-establishment of the Commission, the properties and funds which had previously vested in the Central Government under clause (a) of sub-section (2) shall stand vested in the Commission so re-established] [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ]
