Section 20(2) in The Jammu and Kashmir Excise Act, 1958 (1901 A. D.)
(2)[ The Government may, by order, delegate all or any of its powers under sub-section (1) to the [Commissioner] [Sub-section (2) inserted by Act V of Svt. 2001.] subject to Such conditions, if any, as may be specified in the order.] [Section 12-A inserted by Act XX of 1978, Section 3.]
