Section 33(3) in Maharashtra Homoeopathic Practitioners' Act, 1960
(3)[ 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 Legislature may make during the session in which they are so laid, or the session immediately following and publish in the Official Gazette.] [This sub-section was inserted by Maharashtra 20 of 1962, section 7(6).]
