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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Assam - Subsection

Section 18(2) in Assam Khadi and Village Industries Board Act, 1955

(2)The Board may accept grants, sub-vention, donations and gift and receive loans from Government or [Khadi and Village Industries Commission] [Substituted 'All-India Khadi and Village Industries Board' by Assam Act No. 31 of 1960, dated 17.12.1960.] or a local authority or any body or association, whether incorporated or not, or an individual for all or any of the purposes of this Act.