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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(b) in The Pepsu Townships Development Board Act, 1954

(b)delegate to such Committee, by a specific resolution and subject to any rules made in this behalf, any of the powers or duties of the Board relating to the subject-matter for which such Committee has been appointed.