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Bombay Presidency - Section

Section 38 in The Bombay Drugs (Control) Act, 1959.

38. Delegation.

The State Government may, by notification in the Official Gazette, direct that any power exercisable by it or by the Commissioner or Collector under this Act shall, subject to such conditions (if any) as may be specified in the notification, be exercisable also by any officer specially empowered in this behalf by the State Government.