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State of Chattisgarh - Section

Section 70 in The Chhattisgarh Non-Government Colleges and Institutions in Higher Education (Establishment and Regulation) Act, 2006

70. Laying down of rules in certain cases.

- Any rule may be made under the said Act with retrospective effect and when such a rule is made, the reasons for making the rule shall be specified in a statement to be laid before the State Legislature.