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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Goa - Subsection

Section 58(1) in The Goa, Daman and Diu Shops and Establishments Act, 1973

(1)The Government may, by notification, authorise any officer or authority subordinate to them, to exercise any one or more of the powers vested in them by or under this Act, except the power mentioned in section 59, subject to such restrictions and conditions, if any, as may be specified in the notification.