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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3) in The Commissions For Protection Of Child Rights Act, 2005

(3)Every rule made by the State Government under this section shall be laid, as soon as may be after it is made before each House of the State Legislature where it consists of two Houses, or where such State Legislature consists of one House, before that House.