Section 3A — Power to delegate.
The Seaward Artillery Practice Act, 1949
1 [3A. Power to delegate.-- The Central Government may, by notification in the Official Gazette, direct that the power to issue notification under section 3 shall, subject to such conditions, if any, as may be specified in the notification, be exercisable also by such State Government as may be specified therein.]Open in Lexace · Ask the AI about this section