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State of Maharashtra - Section

Section 12 in The Maharashtra Advertisements Tax Act, 1967

12. Delegation of powers by the State Government.

- Any of the powers and duties conferred or imposed upon the State Government by this Act may be exercised or performed, subject to such conditions as the State Government may prescribe, by any officer not below such rank as may be prescribed whom the State Government may by general or special order empower in this behalf.