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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Gujarat - Subsection

Section 33(3) in Gujarat Special Investment Region Act, 2009

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