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[Cites 0, Cited by 0] [Section 89D] [Entire Act]

State of Gujarat - Subsection

Section 89D(3) in The Registration (Gujarat Amendment) Act, 2018

(3)All rules made under this section shall, be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make, during the session in which they are so laid or the session immediately following.