Section 67(4) in The Maharashtra Shops and Establishments Act, 1948
(4)[ All rules made under this Act shall be laid before each House of the 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 published in the Official Gazette.] [Inserted by Maharashtra 26 of 1961, Section 21(b).]
