Section 29(3) in Bombay Khadi and Village Industries Act, 1960
(3)All rules made under this section shall be laid for not less than thirty days before [x x x-Deleted'by Gujarat A.O. 1980] trie State Legislature as soon as possible after they are made, and shall be subject to such modifications 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.
