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State of Jammu-Kashmir - Section

Section 22 in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

22. Powers of Board to alter schemes.

- The Board may, with the previous approval of the Commission, make any alteration in any scheme so long as the aggregate amount sanctioned for the scheme is not exceeded. A report of the alteration shall be sent to the Government in such form and within such time as may be prescribed.