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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4) in Brahmaputra Board Act, 1980

(4)The General Manager shall exercise and discharge such of the powers and duties of the chairman as may be prescribed or, as may be delegated to him by the Chairman, and such other power and duties as may be prescribed by rules or determined by regulations.