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Union of India - Section

Section 8 in The Indian Power Alcohol Act, 1948

8. Delegation of powers.

The Central Government may, by notification in the Official Gazette, direct that any power conferred by this Act shall, subject to such conditions, if any, as may be specified in the direction, be exercisable also by--(a) such officer or authority subordinate to the Central Government, or
(b)Such State Government or such other officer or authority subordinate to a State Government as may be specified in the direction.