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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in The Rajasthan Prevention Of Mrityu Bhoj Act, 1960

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