Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 38A in The Bombay Money Lenders Act, 1946 38A. [ Power of State Government to delegate its powers. [This section was inserted by Bombay 13 of 1951, section 13.] - The State Government may delegate to any officer any of the powers conferred on it by or under this Act.]
