Section 2 in The West Bengal Khadi And Village Industries Board Act, 1959
2. Definitions.
- In this Act unless there is anything repugnant in the subject or context, -(a)"the Board" means the West Bengal Khadi and Village Industries Board established under section 3;(aa)[ "Co-operative Society" shall have the same meaning as in the West Bengal Co-operative Societies Act, 1973;] [Clause (aa) inserted by W.B. Act 35 of 1983.](b)"khadi" means any cloth, woven on handlooms in India from cotton, silk or woollen yarn hand-spun in India or from a mixture of any two or all of such yarns;(bb)[ "Khadi and Village Industries Commission" means the Khadi and Village Industries Commission established under section 4 of the Khadi and Village Industries Commission Act, 1956;] [Clause (bb) inserted by W. B. Act 35 of 1983.](c)"prescribed" means prescribed by rules made under this Act;(d)[ "Village Industries" means the industries specified in the Schedule and as recognised by the Khadi and Village Industries Commission from time to time including such other industries as the State Government may, from time to time by notification in the Official Gazette, specify in this behalf;] [[Clause (d) substituted by W.B. Act 35 of 1983, which was earlier as under :-'(d) 'village industries' means the industries specified in the Schedule and includes such other industries as the State Government may, from time to time, by notification in the Official Gazette, specify in this behalf in consultation with the Board.'.]](e)[ "Year" means a financial year.] [Clause (e) inserted by W.B. Act 35 of 1983.]
