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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(2)(f) in Tamil Nadu Khadi and Village Industries Board Act, 1959

(f)The Government shall appoint as members-
(i)only such non-officials as have shown an active interest in the production and development of khadi or in the development of village industries, and
(ii)officials.