Section 30(1) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965
(1)The Board shall furnish to the Government and the Commission at such time and form and manner as may be prescribed or as the Government or the Commission may direct, such returns and statements and such particulars in regard to proposed or existing programme for the promotion and development of Khadi and Village Industries as the Government may, from time to time, require.
