Section 40(2)(d) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(d)Any other matter which is to be or may be prescribed or in respect of which provision is to be, or may be made by rules.

Legal Document View