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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Telangana - Subsection

Section 15(1)(b) in Telangana Khadi and Village Industries Board Act, 1958

(b)circumstances have so arisen that the Board is rendered unable, or may be rendered unable, to discharge its duties or perform its functions under this Act; or