Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Khadi and Village Industries Rules, 1970

(1)The Chairman of the Board may, on behalf of the Board enter into any contract or agreement in such manner and form as according to the law for the time being in force, would bind him if the contract or agreement were entered into on his own behalf, provided that the amount or value of such contract or agreement does not exceed five hundred rupees.