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[Cites 0, Cited by 0] [Section 14A] [Entire Act]

State of West Bengal - Subsection

Section 14A(1) in The West Bengal Khadi And Village Industries Board Act, 1959

(1)The Board may by resolution delegate, with the previous approval of the State Government, all or any of its powers under this Act (except the power to make regulations) to the District Industries Centres or to such agencies as the Board may specify in this behalf for efficient implementation of the purposes of this Act.