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[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

State of Haryana - Subsection

Section 122(2)(b) in Haryana Panchayati Raj Act, 1994

(b)exercise such of the powers and perform such of the duties of the President, as the President from time to time may, subject to the rules made by the Government in this behalf, delegate to him by an order in writing;