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State of Maharashtra - Section

Section 12 in Hyderabad Compulsory Primary Education Act 1952

12. Power to make rules.

- Government may by notification in the [Official Gazette] [Substituted by A. O., 1956.] make rules to carry out the purposes of this Act and in particular and without prejudice to the generality of the foregoing power such rules may provide for anything which may be prescribed under this Act.