Section 7(4) in The Maharashtra State-AID to Industries Act, 1960
(4)All rules made under this section shall be laid for not less than thirty days before each House of the State Legislature as soon as possible after they are made and shall be subject to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following, and publish in the Official Gazette.NotificationsG. N., I & L. D., No. SAI. 1460/35396-Ind-II, dated 25th November, 1961 (M. G., Part IV-B, page 1121) - In exercise of the powers conferred by sub-section (3) of section 1 of the Maharashtra State-Aid to Industries Act, 1960 (Maharashtra XVII of 1960), the Government of Maharashtra hereby appoints 1st day of December 1961 to be the date on which the said Act shall come into force.
