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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Gujarat - Subsection

Section 20(3) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017

(3)All the rules made under this section shall be laid for not less than thirty days before the State Legislature, as soon as after they are made shall be subject to the rescission by the Slate Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.