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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(5) in Telangana Khadi and Village Industries Board Act, 1958

(5)[ The Chief Executive Officer shall be responsible for the conduct of and procedure at the meetings of the Board and for implementing the resolutions of the Board.] [Substituted by Act No.30 of 1981.]