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State of Uttar Pradesh - Section

Section 15 in United Provinces Melas Act, 1938

15. Delegation of powers.

- [State Government] [The Substituted by the A.O, 1930 for (Provincial Government).] may by notification in the Gazettedelegate [For delegation, see notification no. 98(2)/III-38, dated January 18, 1940, in Gaz., 1940, I.P.A 33, and no. 98(2).III-38 dated October 23, 1940, in ibid, page 725.] the power conferred on it under section 4 (iii) or 13 (2) to any authority subordinate to it.