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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(2) in The Gujarat Fire Prevention and Life Safety Measures Act, 2013

(2)The Director may, with the prior approval of the State Government, by an order in writing, delegate any of its powers exercisable by him under this Act or the rules made thereunder to the Regional Fire Officer or the Chief Fire Officer subject to such terms and conditions, if any, as may be specified in such order.