Section 32 in The Punjab Relief of Indebtedness Act, 1934
32. Power of State Government o make rules.
- The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may make rules for carrying into effect the provisions of this Part of this Act.(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide -(a)for determining the court into which the sum shall be deposited;(b)the procedure for keeping accounts of such deposits and the manner in which notices are to be served on creditors and payments made to them.(3)The power conferred by this section of making rules is subject to the condition that the rules be made after previous publication.
