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

State of Gujarat - Subsection

Section 45(2) in The Bombay Shops and Establishments Act, 1948

(2)Nothing in this Act shall derogate from the right of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government to exercise any or all the functions hereby delegated to any local authority or officer subordinate to it.