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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(1)(a) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(a)the Board has without reasonable cause or excuse, made default in the discharge of its duties or in the performance of its functions imposed or entrusted by or under this Act or acceded or abused its powers ; or