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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in National Institute of Design Act, 2014

(2)Every order made under this section shall be laid, as soon as may be after it is made, before each House of Parliament.[The Schedule] [Inserted by Act No. 38 of 2019, dated 29.11.2019.][See sections 2, 3(g), (ka), (m), 4 (1) and 5 (a)]
Sl. No. Name of the State Name of the Society Name of the institutions incorporated underthis Act
(1) (2) (3) (4)
1. Gujarat The National Institute of Design, Ahmedabad, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Ahmedabad
2. Madhya Pradesh The National Institute of Design, Bhopal, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Madhya Pradesh
3. Assam The National Institute of Design, Jorhat, Assam, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Assam
4. Haryana The National Institute of Design, Kurukshetra, aSociety registered under the Societies Registration Act, 1860. National Institute of Design, Haryana
5. Andhra Pradesh The National Institute of Design, Andhra Pradesh,a Society registered under the Societies Registration Act, 1860. National Institute of Design, Andhra Pradesh.