Section 19 — Power of the Commission to spend.
The Khadi and Village Industries Commission Act, 1956
Subject to the provisions of section 20 the Commission shall have power to spend such sums as it thinks fit on purposes authorised by this Act: 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.Open in Lexace · Ask the AI about this section