(3)All rules made under this Act [* * *] [Omitted words 'by the Central Government' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] by any [State Government] [Substituted for the words 'Provincial Government' by A.L.O., 1950.] shall be laid for not less than fourteen days before [* * *] [Omitted words 'Parliament or' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] [the State Legislature] [Substituted by Act 3 of 1951, section 3 and Schedule, for 'the Legislature of a Part A State' (w.e.f. 1.4.1951).], [* * *] [Omitted words 'as the case may be' by Act 26 of 1976, section 3 (w.e.f. 26.9.1975).] as soon as possible after they are made, and shall be subject to such modifications [as [* * *] [Substituted for the words 'as the Legislature' by A.L.O., 1950.] such Legislature] may make during the session in which they are so laid.
