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

State of Assam - Subsection

Section 13(2) in The Assam Handicraft Artisans Welfare Fund Scheme, 2000

(2)The Board may, with prior approval of the Government, delegate the power of sanction of any or all of the financial assistance to the Chief Executive Officer or any other Officer/Officers of the Board.