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[Cites 0, Cited by 0] [Section 80GG] [Entire Act]

State of West Bengal - Subsection

Section 80GG(2) in The Registration (West Bengal Amendment) Act, 1986

(2)The rules so made shall be submitted to the State Government for approval, and, after they have been approved, they shall be published in the Official Gazette, and on publication shall have effect as if enacted in this Act.".