Section 19(3) in The Bombay Labour Welfare Fund Act, 1953
(3)[ All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be 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.] [Sub-sections (3) and (4) were added by Gujarat 47 of 1961, Section 12.]
