Section 6(4)(a) in The Defence Of India Act, 1971

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Union of India - Subsection

Section 6(4)(a) in The Defence Of India Act, 1971

(a)the State Government may, by notification in the Official Gazette, authorise, subject to such conditions, if any, as it may think fit to impose, any person-----

(i)also to perform such functions of the State Government under Chapter IV (in this clause referred to as the "said Chapter") of the said Act, other than the making of rules as may be specified in the notification; and

(ii)to perform to the exclusion of the State Transport Authority or Regional Transport Authority, as the case may be, such functions of the State Transport Authority or any Regional Transport Authority under the said Chapter as may be specified in the notification,

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Union of India - Subsection

Section 6(4)(a) in The Defence Of India Act, 1971