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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Khadi And Village Industries Commission Act, 1956

(2)On and from the said date--
(a)all properties and funds which, immediately before the said date, were in the possession of the Commission for the purposes of this Act shall vest in the Central Government; and
(b)all members shall vacate their office as members of the Commission.