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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(2) in Munnar Special Tribunal Act, 2010

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:
(a)all matters expressly required or allowed by this Act to be prescribed; and
(b)any other matter which has to be, or may be, prescribed.