Section 36(5) in The Bombay Diseases of Animals Act, 1948
(5)[ All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.] [Sub-section (5) was inserted by Maharashtra 3 of 1960, Section 15(b).]
