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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Khadi And Village Industries Commission Act, 1956

(3)The Central Government may, by notification in the Official Gazette, rescind any regulation which it has sanctioned and thereupon the regulation shall cease to have effect.
Additional Information6
For Khadi and Village Industries Commission (Contributory Provident Fund) Regualtions, 1958, see Gazette of India, 1958, Pt. II, Sec.3 (ii), p. 818; and for Khadi and Village Industries Commission Regulations, 1958, see Gazette of India, 1958, see Gazette of India, 1958, Pt. II Section 3 (i), p. 733; for Khadi and Village Industries Commission Employees (Medical Attendence) Regualtions, 1961, see Gazette of India, 9-9-1961. Pt. II, Section 3(i), p. 1352; for Khadi and Village Industries Commission Employees (Conduct, Discipline and Appeal) Regualtions, 1961, see Gazette of India, 30-9-1961, Pt. II, Section 3(i), p. 1424.