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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Gujarat - Subsection

Section 13(3) in Smoke-Nuisances Act, 1963

(3)All rules made under this section shall be laid for noteless than thirty days before the State Legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature, or to such modifications as the State Legislature may make, during the session in which they are so laid, or the session immediately following.