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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(2)The Government may appoint such other persons as they may think fit to assist the Commissioner and, thereupon, the Commissioner may authorise one or more of such persons also to exercise all or any of the powers exercisable by him under this Act and different persons may be authorised to exercise different powers.