Section 15 in The M.P. Sugarcane (Purchase Tax) Act, 1961
15. Delegation of Commissioner's powers and duties.
- Subject to the provisions of this Act and to such restrictions and conditions, as may be prescribed, the [Commissioner] [Substituted by M.P. Act No. 24 of 1962.] may by order in writing, delegate any of his powers and duties under this Act except those under [Sections 5 and 5-A] [Substituted by M.P. Act No. 24 of 1962.] and sub-section (2) of Section 10, to any officer subordinate to him.
