KARNATAKA KHADI AND VILLAGE INDUSTRIES (AMENDMENT) ACT, 1958

Preamble - KARNATAKA KHADI AND VILLAGE INDUSTRIES (AMENDMENT) ACT, 1958

THE KARNATAKA KHADI AND VILLAGE INDUSTRIES (AMENDMENT) ACT, 1958

[Act No. 25 of 1958]

[29th December, 1958]

PREAMBLE

An Act to amend the Karnataka Khadi and Village Industries Act, 1956.

Whereas, it is expedient to amend the Karnataka Khadi and Village Industries Act, 1956 (Karnataka Act 7 of 1957) and certain other Acts.

Be it enacted by the Karnataka State Legislature in the Ninth Year of the Republic of India as follows.-

Section 1 - Short title

This Act may be called the Karnataka Khadi and Village Industries (Amendment) Act, 1958.

Section 2 - Amendment of Section 14 of Karnataka Act 7 of 1957

In clause (ii) of Section 14 of the Karnataka Khadi and Village Industries Act, 1956 (hereinafter referred to as the principal Act), for the words "All India Khadi and Village Industries Board" the words "Khadi and Village Industries Commission" shall be substituted.

Section 3 - Amendment of Section 21

In sub-sections (2) and (3) of Section 21 of the principal Act, for the words "All India Khadi and Village Industries Board", the words "Khadi and Village Industries Commission" shall be substituted.

Section 4 - Amendment of Certain Acts

x x x x x.