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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1) in Punjab Women and Children Development and Welfare Corporation Act, 1979

(1)The Corporation may, with the previous approval of the Government, make regulations not inconsistent with this Act and the rules farmed thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.