1 [The State Government may, from time to time, make rules consistent with this Act, to regulate proceedings hereunder. Such rules shall, on being published in the Official Gazette, have the force of law.] 2 [(2) Every rule made by the State Government under this Act 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.