Section 33(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the time within which, and the manner in which, any intimation referred to in sub-section (3) of section 5 shall be given;(b)the form and manner in which and the conditions under which accounts shall be maintained by the Custodian or Custodians, as required by sub-section (3) of section 10;(c)the manner in which the monies in any provident fund or other fund, referred to in sub-section (2) of section 14 shall be dealt with;(d)any other matter which is required to be or may be prescribed.
