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, No. 4837/XVII-V-1-109-76
Dated Lucknow, November 20, 1976
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India,
the Governor is pleased to order the publication of the following English translation of the
Uttar Pradesh Khadi Tatha Gram Udyog Board (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh
Adhiniyam Sankhya 39 of 1976) as passed by the Uttar Pradesh Legislature and assented to by
the Governor on November 20- 1976. :
THE U 171AR PRADESH KHADI AND VILLAGE INDUSTRIES
BOARD (AMENDMENT) ACT, 1976
3fft STtn giiittfriT 1TWZ, 20 q4TWT, 1976
010 7f10 get°. • 10 410 366 970 (NETTNTT) —1976-760 (4o)
[ U. P. Acr NO. 39 OF 1976]
(As passed by the Uttar Pradesh Legislature);
AN
ACT
further to amend the Uttar Pradesh Khadi and Village Industries Board Act, 1960, .
IT is HEREBY enacted in the Twenty-seventh Year of the Republic of India
as follows :—
Short title. 1. This Act may he called the Uttar Pradesh Khadi and Village Industries r
Board (Amendment) Act, 1976.
Amendment of 2. In section 32 of the Uttar Pradesh Khadi and Village Industries Board r‘:
section 32 of U.P. Act, 1960, in sub-section (2), in clause (d), the words "to the extent of the fund
,
Act no. 10 of and properties of the Board vested in it" shall be omitted. 1960.
92TA-r
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351151331 autumn we, 2 0 water, 1 9 7 6
No. 4837/XVII-V-1—109-76
Dated Lucknow, November' 20, 1976
IN pursuance of the provisions of clause (3) of Article 348 ofthe ConStitution of India,
the Governor is pleased to order the publication of the following English translation of the .
Uttar ‘Pradesh Khadi Tatha Gram Udyd g Board (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh ‘
Adhmxyam Saukhya 39 of 1976) as passed by the Uttar Pradesh Legislature and assented to by r
the Governor on November 29’1976. :
THE U'VIIAR PRADESH KHADI AND VILLAGE INDUSTRIES I
‘ BOARD (AMENDMENT) ACT. 1976
[U. 9. ACT No. 39 or 1976]
(As passed by the Uttar Pradesh Legislature);
AN
ACT
further to amend the Uttar Pradesh- Khadi and Village Industries Bomd Act, 1960
IT IS HEREBY enacted in the Twenty-seventh Year of the Republie of Indi
as follows 2—-
Short title. 1. This Act may be called the Uttar Pradesh Khadi and Village Industries
Board (Amendment) Act, 1976.
Amendment of 2. In section 82 of the Uttar Pradesh Khadi and Village Industries Board
Section 32 of (LP. Act, 1960, in sub-section (2), in clause ((1) , the words “to the extent of the fund '-
?;é3‘°- 10 0‘ and properties of the Board vested in it" shall be omitted.
men e,
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