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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of West Bengal - Subsection

Section 31(2) in The Hooghly River Bridge Act, 1969

(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 are to be or may, under any provision of this Act, be required to be provided for by rules.