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[Cites 0, Cited by 1] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(1) in The Mahatma Gandhi National Rural Employment Guarantee Act, 2005

(1)The Central Government may, by notification, direct that the powers exercisable by it (excluding the power to make rules) may, in such circumstances and subject to such conditions and limitations, be exercisable also by the State Government or such officer subordinate to the Central Government or the State Government as it may specify in such notification.