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State of Tamilnadu - Section

Section 13 in The Tamil Nadu Dramatic Performances Act, 1954

13. Power to make Rules.—

(1)The State Government may, by notification in the Fort St. George Gazette, make Rules to carry out the purpose of this Act.
(2)All Rules made by the State Government under sub-section (1) shall, as soon as possible after they are made, be laid on the table of the Houses of the Legislature.