Section 25(2) in The Industries (Development And Regulation) Act, 1951
(2)Any power exercisable by a State Government by virtue of a direction under sub-section (1) may, unless otherwise provided in such direction, be exercised also by such officer or authority subordinate to that State Government as it may, by notified order, specify in this behalf.] [Substituted by Act 26 of 1953, Section 17, for Sections 25 to 29 (w.e.f. 1.10.1953). ]
