Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(3) in Rajasthan Excise Act, 1950

(3)every notification issued by the State Government under sub-section (1) or sub-section (2) shall be laid before the House of State Legislature at the session thereof next following and shall be liable to be rescinded or modified by a resolution of that House.