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[Cites 0, Cited by 1] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(4) in The Commissions Of Inquiry Act, 1952

(4)[ Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.] [25. Inserted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 15.5.1986).]