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[Cites 0, Cited by 0] [Section 371D(4)] [Section 371D] [Entire Act]

Union of India - Subsection

Section 371D(4)(d) in Constitution of India, 1950

(d)contain such supplemental, incidental and consequential provisions (including provisions as to fees and as to limitation, evidence or for the application of any law for the time being in force subject to any exceptions or modifications) as the President may deem necessary.