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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Bihar - Subsection

Section 35(1) in The Bihar Khadi and Village Industries Act, 1956

(1)Nothing in this Act shall be deemed to apply to any industry declared to be a scheduled industry under the Industries (Development and Regulation) Act, 1951 (LXV of 1951), or to affect any of the provisions of that Act.