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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Chattisgarh - Subsection

Section 95(2) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the matters which under any provision of this Act, are required to be prescribed or to be provided for by rules.