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[Cites 0, Cited by 0] [Section 109C(2)] [Section 109C] [Entire Act]

Union of India - Subsection

Section 109C(2)(b) in Motor Vehicles Act, 1939

(b)the powers, functions or duties conferred or imposed on any officer or authority by such scheme may be delegated, with the prior approval in writing of the Central Government, by such officer or authority to any other officer or authority;