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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Bombay Presidency - Subsection

Section 46(5) in The Bombay Weights and Measures (Enforcement) Act, 1958

(5)All rules made under this section shall be laid, before each House of the Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid, or the session immediately following.