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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(4) in The Haryana Sports Council Act, 2016

(4)The Secretary-General may, with the permission and subject to such restrictions and limitations, as may be specified by the Standing Committee by an order in writing, entrust any of his functions to the Secretary or any official of the State Sports Council.