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61.Power of Central Government to make rules.- The Central Government may, by notification in the Official Gazette, make rules as to the terms and conditions on which letters of administration may be granted to Consular Officers under section 56. 1.Subs. by Act 25 of 1968, s. 2 and the Schedule, for "the territories to which this Act extends" (w.e.f. 15-8-1968). 2.Subs. by s. 2 and the Schedule, ibid., for "the said territories" (w.e.f. 15-8-1968).    |
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