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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3) in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984

(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session, for a total period of thirty days, which may be comprised in one session or in two successive sessions.