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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(2) in The Orissa Khadi and Village Industries Board Rules, 1956

(2)A supplementary programme, if any, under Section 20 shall be prepared by the Board for any financial year in Form No.II and shall be forwarded to the State Government before the 30th June in that year.