Section 4C in Assam Khadi and Village Industries Board Act, 1955
4C. [ Power to add to the Schedule. [Inserted by Assam Act No. 11 of 1997, dated 28.4.1997.]
- The State Government may, on its own motion or in consultation with the Khadi and Village Industries Commission and the Board, by notification in the Official Gazette, add to, or omit from the Schedule any Khadi and Village Industry or alter the description of any Khadi and Village Industry and thereupon the Schedule shall be amended accordingly.]
