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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3) in The Pepsu Court of Wards Act, 2008

(3)The Court of Wards may, with the sanction of the Government from time to time, by general or special order, or by rule made under this Act, delegate any of its powers to any Deputy Commissioner or other person as aforesaid, and may at any time, with the like sanction, revoke any such delegation.