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State of Haryana - Section

Section 11 in The Punjab Khadi and Village Industries Board Act, 1955

11. Appointment of Committees.

- Subject to any rules made under section 34 the Board may from time to time appoint one or more Committees for the purpose of securing efficient discharge of its functions and in particular for the purpose of ensuring that the said functions are exercised with due regard to the circumstances and requirements of any particular village industry.