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

State of Haryana - Subsection

Section 20(3) in The Punjab Entertainments Duty Act, 1955

(3)All rules made under this Act shall be laid before the [the House] [Substituted for the words 'both houses' by Haryana Adaptation of Laws Order 1968.] of the State Legislature during its session next ensuing after the publication thereof and may be confirmed, amended or revoked by it.