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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in The M.P. Highway Act, 1936

(4)All rules shall be subject to the condition of previous publication. A copy of the draft of the proposed rules shall be laid on the table of the Legislative Assembly. The State Government shall give the Assembly an opportunity of discussing them and shall take into consideration any resolution concerning the same which may be passed by the Legislative Assembly before finally publishing them in the Official Gazette.