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State of Tamilnadu - Section

Section 15 in The Tamil Nadu Prohibition Of Smoking And Spitting Act, 2003

15. Delegation of power.—

The Government may, by notification, direct that any power exercisable by them under this Act, except the power to make Rules under Section 18, may also be exercised by such officer as may be mentioned therein subject to such conditions, if any, as may be specified therein.