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State of Bihar - Section

Section 7 in The Bihar Corneal Grafting Act, 1960

7. Power of the State Government to make rules.

(1)The State Government may, after previous publication, make rules not inconsistent with this Act for carrying out the purposes of this Act.
(2)All rules made under this Act shall, as soon as may be after they are made, be laid for not less than fourteen days before both Houses of the State Legislature and shall be subject to such modification as the State Legislature may make.