Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in The Maharashtra Khadi and Village Industries Rules, 1970

(b)by any member of a Council [(including its Chairman and Vice-Chairman)] [Inserted by G. N. of 25.8.1970.] -
(i)for attending a meeting of the Council;
(ii)for assisting the Board in discharging its functions (such journey being undertaken with the previous sanction of the Council or its Chairman); and