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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(xxv) in Amended Bye-Laws of the Pradeshik Co-operative Dairy Federation Limited

(xxv)to delegate from time to time any of the powers and duties; to any Committee, Chairman or Managing Director subject to the conditions mat the powers mentioned in sub-clauses (i), (ii), (iii),(iv), (v), (vii), (viii), (xi), (xiii), (xiv), (xvii) (a), (xv), (xx), (xxi), (xxii) and (xxiii) shall not be transferable. The powers may be delegated with such restrictions and conditions as the Board may deem fit;