Section 123(3) in Bombay Industrial Relations Act, 1946
(3)The rules made under this section shall be subject to the condition of previous publication in the Official Gazette.[(4) 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.]
