Section 39(4) in The Bombay Money-Lenders Act, 1946
(4)The rules made under this section shall be laid before each [House] [The words 'House' and 'Houses' were substituted for the words, 'Chamber' and 'Chambers' respectively by the Adaptation of Laws Order, 1950.] of the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature at the session thereof next following and shall be liable to be modified or rescinded by a resolution in which both [Houses] [The words 'House' and 'Houses' were substituted for the words, 'Chamber' and 'Chambers' respectively by the Adaptation of Laws Order, 1950.] concur and such rule shall, after notification in the Official Gazette, be deemed to have been modified or rescinded accordingly.
