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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(2) in THE FINANCE ACT, 2021

(2)The Chief Executive shall also perform such other duties in relation to the affairs of the Corporation as the Board may entrust to him 30 from time to time and shall, for this purpose, exercise such powers as may be conferred upon him by the Board:Provided that the Board may also empower the Chief Executive to entrust or delegate such of his duties and powers, as it may deem fit.