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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(3) in Karnataka Khadi and Village Industries Act, 1956

(3)A [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] who has been removed under clause (c) or (f) of sub-section (1) shall not be eligible for appointment to the Board as [non-official member] [Substituted by Act 8 of 1985 w.e.f. 1.6.1984.] or in any other capacity.