Section 20(2) in The Punjab Khadi and Village Industries Board Act, 1955
(2)[ The Board may accept grants, loans, subventions, donations and gifts from the Government or a local authority or other statutory body including the Commissioner or any private body, whether incorporated or not, or an individual for all or any of the purposes of this Act.] [Substituted by Punjab Act 29 of 1957, section 5.]
