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[Cites 0, Cited by 0] [Section 176(2)] [Section 176] [Entire Act]

State of Rajasthan - Subsection

Section 176(2)(a) in The Rajasthan District Boards Act, 1954

(a)providing for any matter for which power to make provision is conferred, expressly or by implication, on the State Government by this or any other enactment in force at the commencement of this Act, and