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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Uttarakhand - Subsection

Section 46(2)(c) in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

(c)all powers and functions to be exercised or discharges by the Authority under this Act or the rules framed thereunder shall be exercised or discharged by such person in the prescribed manner as may be appointed or designated by the State Government in this behalf.