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UT Chandigarh - Section

Section 75 in The Punjab Value Added Tax Act, 2005

75. Delegation of powers.

- Subject to such conditions, as may be prescribed, the Commissioner may, by an order in writing, delegate any of his powers under this Act, to any officer appointed under sub-section (1) of section 3 to assist him:Provided that the powers conferred upon the Commissioner specifically by the State Government, shall not be delegated.