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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14A] [Entire Act] State of Punjab - Subsection Section 14A(1) in The Punjab Khadi and Village Industries Board Act, 1955 (1)The Chairman shall be responsible for the proper functioning of the Board and implementation of its decisions and discharge of its duties under this Act.
