Section 41(2)(c) in THE UTTAR PRADESH SHREE CHITRAKOOT DHAAM TEERTH VIKAS PARISHAD ACT, 2021

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

(c)Any other matter in respect of which provision is to be, or may be made by Regulations.

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