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State of Jammu-Kashmir - Section

Section 15 in The Jammu and Kashmir Handicrafts (Quality Control) Act, 1978

15. Delegation of powers.

- The Government may, by notification in the Government Gazette, direct that any power exercisable by it under this Act except under section 23 shall in relation to such matters and subject to such conditions, if any, be exercisable also by the Council or any officer of the Government.