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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(3) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983

(3)The Chief Executive Officer may, with the sanction of the committee, delegate any of the powers or duties or functions conferred or imposed upon him by or under this Act, to any officer or servant of the committee.