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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(3) in The Employees' State Insurance Act, 1948

(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legisla­ture where it consists of two Houses, or, where such Legislature consists of one House, before that House.