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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Madhya Pradesh - Subsection

Section 33(1) in Madhya Pradesh Investment Region Development and Management Act, 2013

(1)The State Government may, by notification, make rules for carrying out the purposes rules and of this Act. All rules made under this Act shall be laid on the table of the Legislative Assembly.