Section 34(2) in The Hindustan Tractors Limited (Acquisition and Transfer of undertaking) Act, 1978
(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, an intimation shall be given to the Commissioner under sub-section (4) of section 4;(b)any other matter which is required to be, or may be, prescribed.
