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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2) in Rajasthan Monuments, Archaeological Sites and Antiquities Act, 1961

(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all matters which under provision of this Act, may be, or are required to be, prescribed or provided for by rules.