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 2] [Entire Act] State of Assam - Subsection Section 2(3) in Assam Khadi and Village Industries Board Act, 1955 (3)[] [Re-numbered '2' by Assam Act No. 31 of 1960, dated 17.12.1964.] "Prescribed" means prescribed by rules made under this Act.
