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 29(2)] [Section 29] [Entire Act]

State of Telangana - Subsection

Section 29(2)(c) in Telangana Khadi and Village Industries Board Act, 1958

(c)[the delegation of powers and duties of the Board to the standing finance committee] [Substituted by Act No.30 of 1981.], the Chief Executive Officer or any employee of the Board;