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State of Uttarakhand - Section

Section 50 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013

50. Power to make Regulation.

- The authority may with the previous approval of the State Government make such regulations as are required to be made under this Act or the rules framed thereunder and otherwise may subject to the provisions of this Act and rules made thereunder, make regulations generally to carry out the provisions of this Act.