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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(3) in Telangana Khadi and Village Industries Board Act, 1958

(3)All rules made under this section shall be laid on the table of the Legislature as soon as possible after they are made and shall be subject to such modifications, whether by way of repeal or amendment, as that Legislature may make within fourteen days thereafter during the session in which they are so laid.