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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(3) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(3)All returns, statements and particulars furnished by the Board to the Government under sub-section (1) shall as soon as possible after they are so furnished be places on the Table of both the Houses of the Legislature.