Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1)(xiii) in The First Statutes of the Footwear Design and Development Institute

(xiii)Such other administrative department as may be created by the Managing Director. The Managing Director shall exercise full power with respect to creation, abolition, redesignation, merger or demerger of the administrative departments.