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

State of Assam - Subsection

Section 24(3) in The Assam Cattle Diseases Act, 1948

(3)All rules made under this Act shall be laid before the Assam Legislative Assembly, as soon as possible after they are made and shall be subject to such modifications or amendments as may be made by the said Assembly.