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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(3) in Telangana Khadi and Village Industries Board Act, 1958

(3)the Government may, by notification, modify or rescind any regulation made and there upon the regulation shall stand modified accordingly or shall cease to have effect, as the case may be.