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State of Bihar - Section

Section 15 in Bihar Integrated Check-Post Authority Act, 2011

15. Delegation.

- The Authority may, by general or special order in writing, delegate to the Chairman or any other member or to any officer of the Authority, subject to such conditions and limitations, if any, as may be specified in the order, such of its powers and functions under this Act, (except the powers under Section 22) as it may deem necessary.