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State of Jammu-Kashmir - Section

Section 8 in The Jammu and Kashmir Grant of Permanent Resident Certificate (Procedure) Act, 1963

8. Delegation of powers.

- The Government may, by an order published in the Government Gazette, direct that powers of revision conferred on it by this Act, shall in such circumstances and under such conditions, if any, as may be specified in the order, be exercisable also by any officer.