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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(1)(b) in The Punjab Khadi and Village Industries Board Act, 1955

(b)[ the Government shall appoint a [Chief Executive,] [Substituted by Haryana Act No. 5 of 1980.] a Secretary and a Joint Secretary from amongst the members of the Board.]