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Indian Stamp Act, 1899 76A. Delegation of certain powers The State Government may, by notification in the Official Gazette], delegate- (a) all or any of the powers conferred on it by sections 2(9), 33(3)(b), 70(1), 74 and 78 to the Chief Controlling Revenue-authority, and (b) all or any of the powers conferred as the Chief Controlling Revenue-authority by sections 45 (1)(2), 56(1) and 70(2) to such subordinate Revenue-authority as may be specified in the notification.]    |
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