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State of Assam - Section

Section 9 in Assam State Road Transport Act, 1954

9. Delegation of powers.

- The State Government may, by notification in the Gazette, delegate to an officer or authority subordinate to it, any of the powers conferred on it by this Act except those specified in section 3 and sub-section (2) of section 5 to be exercised subject to any restrictions and conditions as may be specified in the notification.