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Essential Commodities Act, 1955 5. Delegation of Powers. The Central Government may, by notified order, direct that [ 20 the power to make orders or issue notification under Sec. 3 20 ] shall, in relation to such matters and subject to such conditions, if any, as may be specified in the direction, be exercisable also by, - (a) such officer or authority subordinate to the Central Government, or    |
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