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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(2) in Karnataka Khadi and Village Industries Act, 1956

(2)The Board may accept grants, subventions, donations and gifts from State and Central Governments or the [Khadi and Village Industries Commission] [Substituted by Act 25 of 1958 w.e.f. 25.12.1958.] or a local authority or any body or association, whether incorporated or not, or an individual for all or any of the purpose of this Act.