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State of Maharashtra - Section

Section 2A in The Maharashtra Opium Smoking Act

2A. Commissioner and his powers.

The Commissioner shall be subject to the control of the State Government and shall subject to such general or special orders as the State. Government may, from time to time give or issue, exercise such powers and perform such duties and discharge such functions as are conferred or imposed upon him, by or under the provisions of this Act, and he shall superinted the administration and carry out generally the provisions of this Act.