Section 23 — Power to make rules.

The Rehabilitation Finance Administration Act, 1948
The Central Government may, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.