Section 13 in Calcutta Tramways Company (Acquisition of Undertaking) Act, 1976
13. Power to make rules. -
(1)The State Government may, by notification [* * * *], make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be, or are required to be, prescribed.
