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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(1)(a) in The West Bengal Khadi And Village Industries Board Act, 1959

(a)the Board has, without reasonable cause or excuse, made default in the performance of its duties or in the discharge of its functions, or exceeded or abused its powers, or