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State of Madhya Pradesh - Section

Section 15 in The M.P. Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000

15. Power to make rules.

(1)The State Government may make rules for carrying out the provisions of this Act.
(2)Every rule made under this Act, shall, as soon as possible after it is made, be laid on the Table of the Legislative Assembly.