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State of Haryana - Section

Section 31 in Haryana District Mineral Foundation Trust Rules, 2016

31. Delegation of Powers.

- The State Government may, by notification in the official gazette, direct that any power exercisable by it under these rules may, in relation to such matters and subject to such conditions, if any, as may be specified in the notification be exercisable also by such officer or authority subordinate to the State Government.