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[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Uttarakhand - Subsection

Section 18(2)(e) in Uttarakhand River Valley (Development and Management) Act, 2005

(e)any other matter for which provision is to be, or may be, made in the regulations for fulfilling the objects of the Act.