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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Manipur - Subsection

Section 28(2) in The Manipur Higher Secondary Education Act, 1992

(2)Every rule made under this Act shall be laid before the Manipur Legislative Assembly as soon as possible after it is made and shall be subject to such modification, if any, as the Legislative Assembly may make during the session in which it is laid or the session immediately following.