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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Goa - Subsection

Section 33(2) in The Goa, Daman and Diu Labour Welfare Fund Act, 1986

(2)The Board may, by general or special order in writing, delegate to the Secretary or other officer of the Board such of its powers and functions under this Act except the power to make regulations under section 38 as it may deem necessary and it may in like manner withdraw such authority.