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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Assam - Subsection

Section 55(1) in Assam State Capital Region Development Authority Act, 2017

(1)The Authority may, with the previous approval of the State Government by Notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made there under to carry out the provisions of this Act