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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(4) in U.P. Sugarcane Cess Act, 1956

(4)All rules made under this Act shall be laid before the State Legislature as soon as may be, after they are made and shall be subject to such omission, alterations and additions as the Legislature may make in the Session they are so laid:Provided that any rules having retrospective application shall not come into force until fourteen days after its copy has been laid on the table of the Legislative Assembly.