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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Gujarat - Subsection

Section 54(3) in Gujarat Industrial Development Act, 1962

(3)All regulations made under this section shall be published in the Official Gazette and shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the Legislature, or to such modification as the Legislature may make, during the session in which they are so laid, or the session immediately following.