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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Assam - Subsection

Section 9(1) in The Assam Entry Tax Act, 2001

(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, make Rules for carrying out the purpose of this Act:Provided that, if the State Government is satisfied that circumstances exist which render it necessary to take immediate actions, it may dispense with the condition of previous publication of any Rules to be made under this Act.