Section 34(3) in The Punjab Shops and Commercial Establishments Act, 1958
(3)All rules made under this section shall, as soon as possible after they are made, be laid before [ - ] [The words 'both Houses' of' omitted by Adaptation of Punjab Laws Orders 1970.] [the house of] [The words 'both Houses' substituted by Adaptation of Laws Order, 1968.] [the State Legislature] [For Haryana See Haryana Adoption of Laws Order, 1968.].
