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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Nagaland - Subsection

Section 6(3) in Nagaland Forest Products Limited (Acquisition of Shares) Act, 1982

(3)Any person authorised by the Commissioner to exercise any of the powers exercisable by the Commissioner may exercise those powers in the same manner and within the same effect as if they have been conferred on that person directly by this Act, and not by way of authorisation.