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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)The Authority may, from time to time, amend or repeal any regulation and each such regulation, its amendment or repeal, as the case may be, shall come into effect from the date of its publication on the website of the Authority.