- [(i)] [Clause 13 renumbered as (i) by Notification No. S.O. 197 (E), dated 9th April, 1979.] All powers exercisable by the Central Government under this Order except under Clauses 8, 11 (2) and 12 shall also be exercisable by the Controller.(ii)[ Without prejudice to the delegation of powers under sub-clause (i) above, the State Governments may exercise powers to the extent provided under proviso to Clause 4 of this Order.] [Added by Notification No. S.O. 197 (E), dated 9th April, 1979.]
