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State of Madhya Pradesh - Section

Section 23 in The M.P. General Clauses Act, 1957

23. Publication of orders and notifications in the Official Gazette to be deemed to be due publication.

- Where, in any Madhya Pradesh Act or any rule made under any such Act, it is directed that any order, notification or other matter shall be notified, or published, then such notification or publication shall, unless the enactment or rule otherwise provides, be deemed to be duly made if it is published in the Official Gazette.