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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Immigration (Carriers' Liability) Act, 2000 Act

(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)the fees which shall be paid for appeals under sub-section (4) of section 4;
(b)any other matter which is required to be, or may be, prescribed.