Section 47 — Delegation of powers.

The Foreign Contribution (Regulation) Act, 2010
The Central Government may, by notification, direct that any of its powers or functions under this Act, except power to make rules under section 48, shall, in relation to such matters and subject to such conditions, if any, may be specified in the notification, be exercised or discharged also by such authority as may be specified.

Official Hindi (PDF) ↗

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