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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Chattisgarh - Subsection

Section 5(3) in Chhattisgarh Educational Institutions (Reservation in Admission) Act, 2012

(3)Every rule made under this Act, and every provision made under sub-section (2) of this section, shall be laid, as soon as may be after it is made, before the State Legislature while it is in session.