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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 86(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018

(2)Every rule made by the Government, every regulation made by the Authority under the Government, and every notification issued by the Government under this Act, shall be laid as soon as may be, after it is made, before the State Legislature.