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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2) in The Orissa Express Highway Act, 1964

(2)All rules made under this section shall, as-soon as they are made, be laid before the State Legislature for a period of fourteen days which may be comprised in one or more sessions and shall be subject to. such modifications as the legislature may make therein during the said period.