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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Gujarat - Subsection

Section 22(4) in The Gujarat Agricultural Pests and Diseases Act, 1980

(4)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature, or to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following.