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State of Karnataka - Section

Section 12 in The Karnataka Prohibition Of Smoking And Protection Of Health Of Non-Smokers Act, 2001

12. Delegation of Powers.-

The State Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act, may also be exercised by such officer as may be mentioned therein and subject to such conditions, if any, as may be specified therein.