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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Uttarakhand - Subsection

Section 126(1) in Uttarakhand Panchayati Raj Act, 2016

(1)The State Government may by notification in the Gazette make rules consistent with this Act in respect of any matter or matters for which the powers of making rules is expressly or by implication conferred by this Act, and may also make rules which are otherwise requisite for carrying out the purposes of this Act.