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State of Chattisgarh - Section

Section 15 in Chhattisgarh Auxiliary Armed Police Force Act, 2011

15. Power to make rules.

(1)The State Government may, by notification to be published in Official Gazette, make rules for carrying out the purposes of and to give effect to this Act.
(2)Every rule made under this Act shall be laid, as soon as may be after it is made, before the State Legislative Assembly.