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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(3) in The Khadi and Village Industries Commission Rules, 2006

(3)Contracts made on behalf of the Commission shall not be binding on the Commission unless they arc executed by a person authorised under sub-rule (2) to enter into them and the seal of the Commission is affixed thereto.