Section 2 in Karnataka Khadi and Village Industries Act, 1956
2. Definitions.
- In this Act, unless there is anything repugnant in the subject or context.-(i)"Board" means the [Karnataka State Khadi and Village Industries Board] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] constituted under section 4;(ii)"khadi" means any cloth woven on handlooms in India from cotton, silk or woollen yarn handspun in India, or from a mixture of any two or all of such yarns;(iii)"prescribed" means prescribed by rules made under this Act;(iv)"Regulations" means regulations made under this Act;(v)"village industry" means the Khadi Industry and any industry specified in the Schedule to this Act.
