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State of Chattisgarh - Section

Section 28 in Chhattisgarh Food and Nutritional Security Act, 2012

28. Delegation of powers under the Act.

- The State Government may, by notification, direct that the powers exercisable by it, except the powers to make rules, in such circumstances and subject to such conditions and limitations, be exercised also by an officer subordinate to it as it may specify in this behalf in the said notification.