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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(1)The State Government may, by general or special order, direct that any power exercisable by it under this Act other than that under section 41 shall, in such circumstances and under such conditions, if any, as may be specified in the order, be exercised also by the Commissioner.