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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Meghalaya - Subsection

Section 27(1) in Meghalaya Shops and Establishment Act, 2003

(1)The State Government may, by notification in the official Gazette authorise any officer or authority subordinate to them to exercise all or any of the powers vested in them by or under this Act, except the power mentioned in Section 30 subject to such restriction and conditions, if any as may be specified in the notification.