Section 3A in The Seaward Artillery Practice Act, 1949
3A. Power to delegate.-
The Central Government may, by notification in the Official Gazette, direct that the power to issue notification under section 3 shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by such State Government as may be specified therein; Subs. by Act 3 of 1973, s. 2, for section 3 (w.e.f. 21-1-1978)]
