Section 17(1) in The Rajasthan Khadi and Village Industries Board Act, 1955
(1)The State Government may, at any time, with the previous approval or the [State Legislative Assembly] [Substituted by Rajasthan 41 of 1960.] by notification in the [Official Gazette] [Substituted by Rajasthan 41 of 1960.] make a declaration that with effect from such date as may be specified in the notification, the Board shall be dissolved.
