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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in Kerala Habitual Offenders Act, 1960

(4)All rules made under this Act shall, as soon as may be after they are made, be laid before the Legislative Assembly for not less than fourteen days, and shall be subject to such modifications, whether by way of repeal or amendment, as the Assembly may make during the session in which they are so laid or the session immediately following.