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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Telangana - Subsection

Section 45(4) in Telangana Weights and Measures (Enforcement) Act, 1958

(4)All rules made under this section shall, as soon as possible,after they are made, be laid for not less than fourteen days on the table of the Legislature and shall be subject to such modifications whether by way of repeal or amendment as that Legislature may make during the session in which they are so laid.