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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(4) in The Goa Money-Lenders Act, 2001

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