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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in The Gujarat Public Works Contracts Disputes Arbitration Tribunal Act, 1992

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