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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of West Bengal - Subsection

Section 30(2) in West Bengal Advocates Welfare Corporation Act, 2012

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