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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(3) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(3)Every rule made under this section shall, as soon as may be after it is made, be laid before the Legislative Assembly of the State.