Section 19(3) in The Maharashtra Borstal Schools Act, 1929
(3)The making of rules under this section shall be subject to the condition of previous publication. [All rules made under this section shall be laid before each House of 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.] [This portion was substituted for the portion beginning with 'Such rules' and ending with 'may rescind the rule' by Maharashtra 21 of 1960, Section 15(2).]
