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[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(2)(xii) in The Jaipur Development Authority Act, 1982

(xii)the suspension, so far as may be necessary, for the proper carrying out of the schemes, of any rule, bye-law, regulation, notification or order made or issued under any law for the time being in force which the legislature of the State is competent to make: