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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Telangana - Subsection

Section 70(1) in Telangana Shops and Establishments Act, 1988

(1)The Government may, by notification, authorise any officer or authority subordinate to them to exercise anyone or more of the powers vested in them by or under this Act, except the powers mentioned in section 71 subject to such restrictions and conditions, if any, as may be specified in the notification.