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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Himachal Pradesh - Subsection

Section 30(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(2)The Government may also direct that any power exercisable and duty or function to be performed by any officer appointed under this Act may be performed by any other officer subject to such conditions as it may impose.