Section 2 in Assam Khadi and Village Industries Board Act, 1955
2. Definition.
- In this Act, unless there is anything repugnant in the subject or context:-(1)"Board" means the Assam Khadi and Village Industries Board, constituted under section 3.(2)[ "The Khadi and Village Industries Commission" means the Commission established under Central Act the Khadi and Village Industries Commission Act, 1956.] [Substituted by Assam Act No. 31 of 1960, dated 17.12.1960.](3)[] [Re-numbered '2' by Assam Act No. 31 of 1960, dated 17.12.1964.] "Prescribed" means prescribed by rules made under this Act.(4)[] [Re-numbered '3' by Assam Act No. 31 of 1960, dated 17.12.1960.] "Khadi and Village Industries" means the industries specified in the Schedule.(4)[(i) Khadi and Village Industries [Inserted by Assam Act No. 11 of 1997, dated 28.4.1997.](ii)all or any of the industries specified in the Schedule to the Khadi and Village Industries Commission Act, 1956 and includes any other industries by reason of notification or amendment issued by the Central Government under section 3 of the said Act]
