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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in The Chemical Weapons Convention Act, 2000

(1)The Central Government may, by notification in the Official Gazette, delegate, subject to such conditions and limitations as may be specified in the notification, such of its powers and functions under this Act (except the poler to make rules under section 56) as it may deem necessary or expedient, to the National Authority or the Committee referred to in section 11.