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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(ii) in Telangana Non-Trading Companies Act, 1962

(ii)the State Government shall be competent by notification in the [Telangana] [Substituted by G.O.Ms.No.45, Law (F) Department, dated 01.06.2016.] Gazette, to delegate all or any of such powers to any subordinate officer or authority specified in the said notification;