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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(3) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(3)All rules made and all notifications issued under this Act shall, as soon as possible after they are made or issued, be placed on the Table of both the Houses of the State Legislature and shall be subject to such modification by way of amendment or repeal as the Legislature may make either in the same session in the next session.