62. Exercise of powers of Superintendent and Medical Officer.—
All or any of the powers
and duties conferred and imposed by this Act on a Superintendent or Medical Officer may in his absence
be exercised and performed by such other officer as the State Government may appoint in this behalf
either by name or by his official designation.
1. This section has been incorporated with slight modifications in clauses
(8) to
(27) of s. 59.
2. Subs. by the A. O. 1937, for “sections 59 and 60”.
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THE SCHEDULE.—[Enactments repealed.] Rep. by the Repealing Act, 1938 (1 of 1938),
s. 2 and the Schedule.
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