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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Telangana - Subsection

Section 16(4) in Telangana Infectious Diseases Act, 1950

(4)Any officer on whom powers are conferred by a notification under sub-section (1) shall, subject to such limitations, restrictions and conditions, if any, as the Government may in the same or in any subsequent notification impose, exercise every power so conferred on him until it is withdrawn by notification.