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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(3) in The Kerala Money-Lenders Act, 1958

(3)All rules made under this Act shall, as soon as possible after they are made be placed before the Legislative Assembly and shall be subjects to such modifications by way of amendments or repeal as the Assembly may make within fourteen days on which the Assembly actually sits either in the same session or in more than one session.