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[Cites 0, Cited by 0] [Section 69(2)] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(2)(q) in Rajasthan Highways Act, 1995

(q)any other matter which is to be or may be prescribed. (3) Every rule made under this section shall be laid, as soon as may be after it is made, before the House of the State Legislature while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions and if, before the expiry of the session in which it is so laid or the session immediately following, the State Legislature agrees in making any modification in the rule or agrees that the rule should not be made, the rule shall thereafter have effect only in such modification or annulment shall be without prejudice to the validity of anything previous done under that rule.