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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Uttarakhand - Subsection

Section 38(2) in Uttarakhand Disaster Mitigation, Management and Prevention Act, 2005

(2)In particular and without prejudice to the generality to the foregoing power, such rules may be made to provide for all or any of the matters expressly required or allowed by this Act to be prescribed by rules.