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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in Maharashtra Keeping and Movement of Cattle In Urban Areas (Control) Act, 1976

(2)Without prejudice to any power to make rules contained elsewhere in this Act, the State Government may make rules consistent with this Act to levy fees in respect of any of the matters included in this Act and generally to carry out the purposes of this Act.