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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Assam - Subsection

Section 3(17) in The Assam Agricultural Produce Market Act, 1972

(17)The State Government may delegate, by notification in the official Gazette any of the powers conferred on it by or under the Act, to any of its officers or to the Board or to the Chairman or its Secretary.