1 [48A. Laying of rules and regulations before State Legislature. -- -- 2 *** and every regulation made under section 48 shall be laid, as soon as may be after it is made, before the State Legislature.]Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.