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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(3) in The Delhi Medical Council Act, 1997

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