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General Clauses Act, 1897 14. Powers conferred to be exercisable from time to time (1) Where, by any 12[Central Act] or Regulation made after the commencement of this Act, any power is conferred, 24[* * *], then 20[unless a different intention appears] that power may be exercised from time to time as occasion requires. (2) This section applies also to all 12[Central Acts] and Regulations made on or after the fourteenth day of January, 1887.    |
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