Legal Document View

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
[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(6)(ii) in The Khadi And Village Industries Commission Rules, 1957

(ii)the estimated receipts by way of funds to be released by the Government, recovery of interest, refund of loans and other miscellaneous receipts;