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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in Cantonments Act, 1924

(2)The President may, by order in writing, empower the Vice-President to exercise all or any of the powers and duties referred to m clause (c) of sub-section (1) other than any power, duty or function which he is by resolution of the Board expressly forbidden to delegate.