Section 24(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)[ The Board may send a programme of its schemes formulated in accordance with the policy or scheme of the Commission directly to the Commission for allotment of funds by or approval of the Commission.] [Section 24 renumbered as sub-section (1) and sub-section (2), inserted by Punjab Act 29 of 1957, section 6.]
