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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Gujarat - Subsection

Section 29(2) in The Gujarat Entertainments Tax Act, 1977

(2)Every notification issued under sub-section (1) shall be laid for not less than thirty days before the State Legislature as soon as possible after it is issued and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which it so laid or the session immediately following.