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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Tamilnadu - Subsection

Section 25(1)(c) in Tamil Nadu Khadi and Village Industries Board Act, 1959

(c)it is otherwise expedient or necessary to dissolve the Board, the Government may, by notification, dissolve the Board for such period as may be specified in the notification and declare that the duties, powers and functions of the Board shall, during the period of its dissolution, be discharged, exercised and performed by such person or authority, as may be specified in the notification: