Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 23 in The Rehabilitation Finance Administration Act, 1948 23. Power to make rules.- The Central Government may, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act.
