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

State of West Bengal - Subsection

Section 34(3) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(3)All rules so made shall be laid for not less than fourteen day3 before the State Legislature as soon as possible after they are made and shall be subject to such modification, if any, as the State Legislature may make during the session in which they are so laid.