Tamil Nadu Khadi and Village Industries Board (Amendment) Act, 1986*
| [Tamil Nadu Act No. 59 of 1986] | [12th September, 1986] |
An Act further to amend the Tamil Nadu Khadi and Village Industries Board Act, 1959
Be it enacted by the Legislature of the State of Tamil Nadu in the of Thirty-seventh Year of the Republic of India as follows:-
* Received the assent of the Governor on the 5th September, 1986 and published in the Tamil Nadu Government Gazette, Extraordinary, No. 532, dated September 12, 1986.
1. Short title.- This Act may be called the Tamil Nadu Khadi and Village Industries Board (Amendment) Act, 1986.
2. Amendment of section 25, Tamil Nadu Act 18 of 1959.- In section 25 of the Tamil Nadu Khadi and Village Industries Board Act, 1959 (Tamil Nadu Act 18 of 1959), in sub-section (5), for clause (ii), the following clause shall be substituted, namely:-
"(ii) all rights, obligations and liabilities (including any labilities under any contract) legally subsisting and enforceable by or against the Board shall become the rights, obligations and liabilities of the Government."