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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(2) in Kerala Police Act, 1960

(2)All rules made under this section shall be laid before the Legislative Assembly for not less than fourteen days, as soon as possible after they are made and shall be subject to such notifications, whether by way of repeal or amendment as the Assembly may make during the session in which they are so laid or the session immediately following.