Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 58A] [Entire Act] Union of India - Subsection Section 58A(1) in The Displaced Persons (Debts Adjustment) Act, 1951 (1)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.
