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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Assam - Subsection

Section 33(2) in Assam Shops and Establishments Act, 1971

(2)The exercise of the powers delegated under sub-section (1) shall be subject to control and revision by the State Government or by such persons, as may he empowered by them in that behalf. The State Government shall also have power to control and revise the acts or proceedings of any person so empowered.