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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(3) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(3)Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session.