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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Haryana - Section Section 21 in The Punjab Khadi and Village Industries Board Act, 1955 21. Application of fund and property. - All property, fund and other assets with the Board shall be held and applied by it subject to the provisions and for the purposes of this Act.
