Section 10(2) in Assam Khadi and Village Industries Board Act, 1955
(2)[] [Renumbered '(3)' by Act No. 31 of 1960.] Every contract [***] [Deleted 'made by the Secretary on behalf of the Board' by Act No. 31 of 1960.], shall subject to the provisions of this section, be entered into in such manner and form as may be prescribed.]
