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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Tamil Nadu Debt Relief Act, 1972

(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.