Section 12(1) in The West Bengal Khadi And Village Industries Board Act, 1959
(1)The Board shall generally organise, develop and regulate khadi industries and village industries and discharge such other duties and perform such other functions as the State Government may direct for the purpose of carrying out the objects of this Act, but it will not be a trading corporation [except to the extent necessary for carrying out the objects of this Act, particularly relating to promotion and development] [Words inserted by W.B. Act 35 of 1983.].
