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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Telangana - Subsection

Section 13(2)(b) in Telangana Khadi and Village Industries Board Act, 1958

(b)add to, alter or modify the programme and sanction the programme so added to, altered or modified, or remit the same to the Board for re-consideration and submission to the Government with the report of the Board.