Section 11 — Delegation of powers.

The Sugar Export Promotion Act, 1958
The Central Government may, by notification in the Official Gazette, direct, that any power conferred on it by this Act shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by such officer or authority subordinate to the Central Government as may be specified in the notification.

Official Hindi (PDF) ↗

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