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[Cites 0, Cited by 0] [Section 86(2)] [Section 86] [Entire Act]

State of West Bengal - Subsection

Section 86(2)(b) in The West Bengal Housing Industry Regulation Act, 2017

(b)all rules made and notifications published, under the said enactment shall, to the extent to which they are not repugnant to this Act, be deemed respectively to have been made or issued under this Act.