Section 2 in The Bihar Khadi and Village Industries Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context :-(a)"Board" means the Bihar khadi and Village Industries Board established under Section 3;(b)"khadi" means cloth woven on handlooms in India from cotton, silk or woollen yarn handspun in India, or from a mixture of any two or all of such yarns;(c)"prescribed" means prescribed by Rules made under this Act, and(d)"village industry" means any of the industries specified in the Schedule to this Act, and shall include such other industry as the State Government may, by notification in the Official Gazette, specify in this behalf in consultation with the Board.
