Section 45 in The Maharashtra Shops and Establishments Act, 1948
45. [ Delegation of powers. - The State Government may by order published in the Official Gazette, direct that any power exercisable by it under this Act or the rules made thereunder (except the power to make rules) shall in relation to such matters and subject to such conditions, if any, as may be specified in the order, be exercised also by any local authority, or by any officer subordinate to the State Government, as may be specified in the order.] [Substituted by Maharashtra 64 of 1977, Section 17.]
