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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The Administrators-General Act, 1963

(3)[ Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.] [Inserted by Act 18 of 1983, Section 3]
For Rules made by the State Government, see Kerala Gazette, D/- 21-6-1966, Pt. I, p. 374.For Punjab Administration-General Rules, 1965 - See Punjab Gazette, D/-12-2-1965, Pt. III-L, S. p. 135.For Administrator-General (Maharashtra) Rules, 1970, - See Maha. Govt. Gaz., 11-6-1970, Pt. IV-A, p.438:For Administrator-General (Union-Territory - Delhi) Rules, 1972, - See Delhi Govt. Gaz., 18-9-1972, Pt. IV, p.504:For U.P. Administrator-General (Payment of Fees by Grant of Certificates) Rules, 1966 - See U.P. Govt. Gaz., 19-2-1966, Part 1 (ka), page 463.