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State of Tamilnadu - Section

Section 27 in Tamil Nadu Debt Relief Act, 1972

27. Power to make rules.

(1)The Government may make rules to carry out the purposes of this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-
(a)all matters expressly required or allowed by this Act to be prescribed; and
(b)the form of, and the fees to be paid in respect of, applications under this Act.