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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Haryana - Subsection

Section 20(1) in Haryana State Industrial Security Force Act, 2003

(1)The Government shall, in addition to the rule making powers conferred on it by any other provisions of this Act, have power to make rules generally to carry out all or any of the purposes of this Act.