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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The West Bengal Khadi And Village Industries Board Act, 1959

(2)The Board may, within such limits and subject to such conditions as may be prescribed, sanction any re-appropriation from one head of expenditure to another or from the provision made for one scheme to the provision made for another.