LexSection 27 — Power in respect of core statistics.
The Collection of Statistics Act, 2008
Without prejudice to the provisions contained in this Act, the Central Government may, by notification in the Official Gazette, declare from time to time any subject for the collection of statistics of national importance as core statistics and make such arrangement, as it may consider necessary, for regulating the collection and dissemination of statistics on the subject so declared.Open in Lexace · Ask the AI about this section