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

State of Madhya Pradesh - Subsection

Section 95(2) in The M.P. Panchayat Raj Avam Gram Swaraj 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.