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The Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985 7. Power to delegate.- The Central Government may, by notification in the Official Gazette, delegate, subject to such conditions and limitations as may be specified in the notification, all or any of its powers under this Act (excepting the power under section 9 to frame a Scheme) to the Government of Madhya Pradesh or an officer of the Central Government not below the rank of a Joint Secretary to that Government or an officer of the Government of Madhya Pradesh not below the rank of a Secretary to that Government 2[or the Commissioner]. 2. Ins. by s. 3, ibid. (w.e.f. 12-8-1992).    |
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