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[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2)(b) in The Rajasthan Mining Settlement Act, 1956

(b)regulate the powers and procedure of the Board, the delegation to, and exercise by the Chairman of powers vested in the Board, and the delegation by the Chairman of his powers and functions to the Vice-Chairman or any officer of the Board: