Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 22 in Assam Homoeopathic Medicine Act, 1955 22. Delegation of powers. - The State Government or the Board may delegate such of its powers and to such authority, as the State Government, or the Board, as the case may be, may deem necessary.
