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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Maharashtra - Subsection

Section 4A(2) in Madhya Pradesh Bhudan Yagna Act, 1953

(2)The Board may delegate any of its powers and functions under the Act except power to make regulations under section 34 to the Secretary or any member or to a sub-committee of three or more of its members.].