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3A. Appointment of registering officers.-

The State Government may, by notification in the Official Gazette,-

(a) appoint such persons, being Gazetted Officers of Government, as it thinks fit, to be registering officers for the purposes of this Chapter, and

(b) define the limits within which a registering officer shall exercise the powers and discharge the functions conferred or imposed on him by or under this Chapter.



Plantations Labour Act, 1951 Back




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