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State of Odisha - Section

Section 23 in The Orissa Taxation (On Goods carried by Roads or Inland Waterways) Act, 1968

23. Delegation of powers.

- Subject to such conditions and restrictions as the Government may, by general or special order impose, the Commissioner may, by order in writing, delegate any of his powers and duties under this Act or the rules made thereunder to any person appointed under Section 7 to assist him.