Section 54(3) in Jammu and Kashmir Persons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1998
(3)Every notification made by the Government under proviso to section 22 and proviso to sub-section (3) of section 36, every Scheme made by it under section 16, section 19 sub-section (1) of section 27, section 51 and every rule made by it under sub-section (1) shall be laid, as soon as may be after it is made, before each I louse of State Legislature.
