Section 29 in Agricultural And Processed Food Products Export Development Authority Act, 1985
29. Power to delegate.-
The Central Government may, by order published in the Official Gazette, direct that any power exercisable by it under this Act (not being the power to make rules under section 32) may also be exercised in such cases and subject to such conditions, if any, as maybe specified in the order, by such officer or authority as may be specified therein.
