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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(f) in The Khadi And Village Industries Commission Act, 1956

(f)one representative of an institution of repute, working for at least ten years in the khadi or village industries sector and having a good record of performance, from each State in the zone, to be notified by the Central Government-member.