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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Maharashtra - Subsection

Section 15(2) in The Maharashtra Refugees Act, 1948

(2)In particular and without prejudice to the generality of the foregoing power; such rules may provide for,-
(i)the preparation and maintenance of registers of refugees registered under section 4;
(ii)the manner of service on refugees of orders made under this Act; and
(iii)the vaccination and inoculation of refugees under section 9.