Section 19(2) in Telangana Khadi and Village Industries Board Act, 1958
(2)The Board may write off irrecoverable losses with the previous sanction of the Government or the [Commission] [Substituted for 'Central Board' by Act No.5 of 1962.] as the case may be [subject to such limits as may be laid down in the regulations.] [Inserted by Act No.30 of 1981.]
