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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2) in The Narcotic Drugs And Psychotropic Substances Act, 1985

(2)The State Government may, by notification in the Official Gazette, delegate, subject to such conditions and limitations as may be specified in the notification, such of its powers and functions under this Act (except the power to make rules) as it may deem necessary or expedient, to any authority or officer of that Government.