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Section 26 — Power to delegate.

The Forward Contracts (Regulation) Act, 1952
The Central Government may, by notification in the Official Gazette, direct that any power exercisable by it under this Act may, in such circumstances and subject to such conditions, if any, as may be specified, be exercised by such officer or authority, including any State Government or officers or authorities thereof as may be specified in the direction.

Official Hindi (PDF) ↗

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