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State of Mizoram - Section

Section 18 in Mizoram Scheduled Tribes and Scheduled Castes (Regulation of Issuance and Verification of) Community Certificates Act, 2014

18. 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 be laid, a soon as may be after it is made, before the Legislative Assembly.