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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1) in Rajasthan Escheats Regulation Act, 1956

(1)The State Government may, by notification in the [Official Gazette] [Substituted by Rajasthan Act No. 27 of 1957.], delegate to the board all or any its powers, except the power to make rules.