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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Assam - Subsection

Section 54(1) in Assam Industrial Infrastructure Development Corporation Act, 1990

(1)The State Government, may be notification, make rules to carry out the purposes of this Act:Provided that where the State Government feel it necessary, it shall except on the first occasion of making rules under the section, take into consideration any suggestion made by the Corporation relating to amendment of such rules.