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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(2) in The Kerala Dramatic Performances Act, 1961

(2)All rules made under sub-section (1) shall, as soon as possible after they are made, be laid on the table of the Legislative Assembly for a period of fourteen days and shall be subject to such modification by way of repeal or amendment as the Legislative Assembly may make during the Session in which they are so laid or the Session immediately following.