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Press and Registration of Books Act, 1867 20. Power of State Government to make rules (1) The State Government may, by notification in the official Gazette, make such rules (not inconsistent with the rules made by the Central Government under section 20A) as may be necessary or desirable for carrying out the objects of this Act. (2) Every rule made by the State Government under this section shall be laid, as soon as may be after it is made, before the State Legislature.]    |
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