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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Haryana - Subsection

Section 13(3) in The Punjab Khadi and Village Industries Board Act, 1955

(3)Every contract made by the [Chief Executive] [Substituted for the word 'Secretary' by Haryana Act 22 of 1980.] on behalf of the Board shall, subject to the provisions of this section, be entered into in such manner and form as may be prescribed.