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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Rehabilitation Finance Administration Act, 1948

(1)The Administration may, with the previous sanction of the Central Government, make regulations, not inconsistent with this Act or the rules made there under, to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.