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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(1)(c) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(c)it is otherwise expedient or necessary to dissolve the Board; the Government may, by notification in the Government Gazette, direct that the Board shall be dissolved from the date specified in the notification ; and thereupon the Board shall be deemed to be dissolved accordingly :