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Chapter VIII Supplemental 67. Power for State Government to make general rules.- (1) The State Government may, make rules to carry out the purposes of this Act not otherwise specially provided for. (2) Any rule made under this section may contain a provision that any person committing a breach of it shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.    |
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