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Union of India - Section

Section 25 in The Khadi And Village Industries Commission Rules, 1957

25. [ Placing the funds at the disposal of the Commission. [Substitued by G.S.R. 675(E), dated 27th July, 1987]

- After the budget relating to the Commission has been approved by the Government and after due appropriation has been made by Parliament in this behalf, the Government will place the funds at the disposal of the Commission for "Khadi", "Village Industry and "General Miscellaneous" separately."][Chapter VA] [Substitued by G.S.R. 675(E), dated 27th July, 1987] Recovery Of Monies Due To The Commission.