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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2) in Madura Sugars Limited (Acquisition and Transfer of Undertaking) Act, 1984

(2)Every order made under this section shall, as soon as after it is made, be laid before [the Legislative Assembly] [Substituted for the words 'each House of the Legislature' by paragraph 3(2) of the Tamil Nadu Adaptation of Laws Order, 1987.].