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[Cites 0, Cited by 0] [Section 143] [Entire Act]

State of Gujarat - Subsection

Section 143(4) in Gujarat Prohibition Act, 1949

(4)[ All rules made under this Act shall be laid for not less than thirty days before [***] [This sub-section was inserted by Bombay 22 o?' 1960, Section 94(2).] the State Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.]