Section 28(3) in The Mines And Minerals (Development And Regulation) Act, 1957
(3)[ Every rule and every notification made by the State Government under this Act shall be laid, as soon as may be after it is made, before each House of the State Legislature where it consists of two Houses, or where such Legislature consists of one House, before that House.] [ Inserted by Act 25 of 1994, Section 10 (w.r.e.f. 25.1.1994).]
