Section 4(2) in Rajasthan Goods (Control of Production, Supply, Distribution and Trade and Commerce) Act, 2014
(2)Every notification issued under sub-section (1) shall be laid, as soon as may be after it is issued, before the House of the State Legislature and thereupon the provisions of sub-section (1) of section 26-A of the Rajasthan General Clauses Act, 1955 (Act No. 8 of 1955) shall apply mutatis mutandis to such notification.
