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 50] [Entire Act] Union of India - Subsection Section 50(4) in The Special Marriage Act, 1954 (4)Every rule made by the State Government under this Act shall be laid, as soon as it is made, before the State Legislature.] [Inserted by Act 20 of 1983, Section 2 and Sch. (w.e.f. 15.3.1984).]
