Section 37 in The Rajasthan Khadi and Village Industries Board Act, 1955
37. Rules.
- The State Government may, by notification in the [official Gazette] [Substituted by Rajasthan 41 of 1960.] make rules for carrying out the purposes of this Act, and, in particular, and without prejudice to the generality of the foregoing provision, such rules may provide for any matter which is to be or may be prescribed.
