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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Haryana - Subsection

Section 23(1) in The Punjab Khadi and Village Industries Board Act, 1955

(1)In each year, on such date as may be fixed by the Government, the Board shall prepare and forward :-
(a)programme of its work; and
(b)a schedule of the staff of officers and servants already employed and to be employed during the next year, to the Government in such form as may be prescribed.