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State of Kerala - Section

Section 20 in Kerala Habitual Offenders Act, 1960

20. Power to delegate

The Government may, by notification in the Gazette, direct that any power exercisable by them under this Act, except the powers under sections 11, 12 and 21 may also be exercised subject to such conditions, if any, as may be specified in the notification, by such officer not below the rank of a District Magistrate as may be specified therein.