Section 31(2A) in Karnataka Khadi and Village Industries Act, 1956
(2A)[ A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both the Houses of the State Legislature. Subject to any modification made under sub-section (3), every rule made under this Act shall have effect as if enacted in this Act.] [Inserted by Act 21 of 1983 w.e.f. 8.7.1983.]
