AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 62

2.38. Amendment of section 2(3) desirable.-

We have considered the matter in all its aspects and we recommend that the power should vest concurrently in the Central Government and in the State Governments. Such an amendment will secure uniformity where necessary. At the same time it will retain the present power of the State Government which enables prompt action to meet local needs.







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement