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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(3) in Bihar State Public Libraries and Information Centre Act, 2008

(3)All rules made under this section shall as soon as may be, after they are made, laid before the House of the Legislature for 14 days and shall be made subject to such modification as may be made by the State Legislature during the session in which they are so laid.CHAPTER-6