The Khadi and Industries Commission Act, 1956

19. Power of the Commission to spend.

Subject to the provisions of section 20 the Commission shall have power to spend such sums as it thinks fit on purposes authorized by this Act:

1. Ins. by Act 32 of 1961, s. 9.

2. Subs. by Act 12 of 1987, s. 10 (w.e.f. 24.7.1987).

3. Subs. by s. 11, ibid. (w.e.f. 1.4.1988).

185.Provided that nothing in this section shall be deemed to prevent the Commission from spending, with the previous approval of the Central Government, such moneys, as it thinks fit on any such purpose outside the territories to which this Act extends.

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