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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Haryana - Subsection

Section 45(2) in Haryana Fire Service Act, 2009

(2)The Director may, by order direct, that any power conferred or any duty imposed on him, by or under this Act, shall in such circumstances and under such conditions, if any, as may be specified in the order, be exercised and preformed by any officer specified in the order.