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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Gujarat - Subsection

Section 38(4) in The Gujarat Khadi and Village Industries Act, 2006

(4)Every order made under this section shall be laid before the State Legislature, as soon as may be, after it is made.Explanation. - For the purpose of this section, mere appointment of additional members in a Board shall not be deemed to be reconstitution or reorganization of that Board.