Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(2) in The Charitable Endowments Act, 1890 (2)[ Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature. [ Inserted by the Act 56 of 1982, Section 2.]
