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State of Odisha - Section

Section 50 in The Orissa Prohibition Act, 1956

50. Delegation of powers.

(1)The State Government may delegate any of the powers exercisable by them under this Act to the Prohibition Commissioner or such other officer as they deem fit.
(2)Subject to the control and directions of the State Government the powers conferred on or delegated to the Prohibition Commissioner may be delegated by him to any of his subordinates.