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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Press And Registration Of Books Act, 1867

(2)Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.][20-A. Power of Central Government to make rules [Inserted by Act 55 of 1955, Section 18 (w.e.f. 1.7.1956).]