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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Maharashtra - Subsection

Section 35(3) in The Maharashtra Prevention Of Begging Act, 1959

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