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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Kerala - Subsection

Section 34(5) in The Kerala Shops and Commercial Establishments Act, 1960

(5)All rules made under this section shall be laid for not less than fourteen days before the Legislative Assembly as soon as possible after they are made and shall be subject to such modification as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.