(1) The 1 [State Government] shall appoint an officer to be the Inspector-General of Registration for the territories subject to such Government: Provided that the 1 [State Government] may, instead of making such appointment, direct that all or any of the powers and duties hereinafter conferred and imposed upon the Inspector-General shall be exercised and performed by such officer or officers, and within such local limits, as the 1 [State Government] appoints in this behalf. (2) Any Inspector-General may hold simultaneously any other office under the 2 [Government].Open in Lexace · Ask the AI about this section
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