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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Assam - Subsection

Section 12(2) in The Assam Board of Revenue Act, 1962

(2)All rules under this section shall be laid for not less than fourteen days before the Assam Legislature Assembly as soon as possible after they are made and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.