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[Cites 0, Cited by 0] [Section 29] [Entire Act]

NCT Delhi - Subsection

Section 29(1) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(1)Without prejudice to the powers of the High Court to make rules under section 28, the Central Government may, by notification in the Delhi Gazette, make rules for carrying out the purposes of this Act.