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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(2) in The Gujarat Backward Classes Development Corporation Act, 1985

(2)The Corporation may, by general or special order, delegate to the managing director or to any other officer or employee of the Corporation subject to such conditions and limitations, if any, as may be specified, such of its powers and duties under this Act except the power to make regulations, as it may deem necessary.