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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(3) in The Jammu and Kashmir Bhudan Yagna Act, 1960

(3)The Board may delegate any of its powers and functions under this Act, except the power to make regulations under section 35, to the Secretary or any member or to a sub-committee of three or more of its members.