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State of Jammu-Kashmir - Section

Section 20 in The Jammu and Kashmir Fruit Nurseries (Licensing) Act, 1987

20. Power to delegate.

- The Government may, by notification in the Government Gazette, direct that any power except the power to make rules shall, in such circumstances and subject to such conditions, if any, as may be specified in the notification, be exercised also by any officer or authority subordinate to it.