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

Union of India - Subsection

Section 30(1) in The Orphanages And Other Charitable Homes (Supervision And Control) Act, 1960

(1)The Board may, with the previous approval of the State Government, by notification in the, Official Gazette, make regulations not inconsistent with this Act and the rules made thereunder, for enabling it to perform its functions under this Act.