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 1] [Section 37] [Entire Act] Union of India - Subsection Section 37(2) in The Administrative Tribunals Act, 1985 (2)Every rule made by a State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.
