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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(3) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(3)The Chief Executive Officer may, with the sanction of the Authority, delegate any of the powers or function conferred, or imposed upon him by or under this Act, to any officer or servant of the Authority.