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State of Rajasthan - Section

Section 23 in The Rajasthan Khadi and Village Industries Board Act, 1955

23. Transfer of property by Government to Board.

- The State Government may transfer to the Board, any building, land or any other property, movable or immovable, for use, and management by the Board on such conditions and limitations, as the State Government may deem fit, for the purposes of this Act.