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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(2) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(2)Every contract shall be made on behalf of the Board by its Chairman ; provided that the Chairman may by an order in writing delegate his powers in this behalf to the Vice-Chairman or to the Secretary of the Board.