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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(4) in Assam Weights and Measures (Enforcement) Act, 1958

(4)All rules made under this Act shall be laid for not less than fourteen days before the State Legislature as soon as possible after they are made, and shall be subject to such modifications as the Legislature may make during the session in which they are so laid or the session immediately following.