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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jharkhand - Subsection

Section 27(3) in Jharkhand Single Window Clearance Act, 2015

(3)Every rule made under this Act shall be laid immediately before the Jharkhand Legislative Assembly if it is in session, and if it is not in session, in the session immediately following the date on which such rule is notified.