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Union of India - Section

Section 33 in The Khadi And Village Industries Commission Rules, 1957

33. Monthly Returns.

- The Commission shall submit to the Government and to such authority as it may specify:
(a)monthly progress reports in respect of the Ambar Charkha Programme;
(b)monthly statements of accounts showing the details of disbursement made by the Commission;
(c)quarterly progress reports on traditional khadi and other village industries specified or deemed to be specified in the Schedule to the Act;
(d)monthly statements of accounts showing the drawings from the [Khadi fund, village Industries fund and General and Miscellaneous fund] [Substitued by G.S.R. 675(E), dated 27th July, 1987]