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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1) in The Rajasthan Housing Board Act, 1970

(1)The State Government may. by notification in the Official Gazette make rules [whether retrospectively or prospectively] [Inserted by Rajasthan Act 4 of 1984 [13-2-1984].] for carrying out the purposes of this Act.