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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Tripura - Subsection

Section 37(2) in Tripura Public Demand Recovery Act, 2000

(2)All rules made under this Act shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made and shall be subject to such decision or modification as the State Legislature may make during the session in which they are so laid or the session immediately following.