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State of Tamilnadu - Section

Section 111 in Tamil Nadu Maritime Board Act, 1995

111. Provisions with respect to regulations.

(1)No regulation made by the Board under this Act shall have effect until the same has been approved by the Government and published by the Board in the Tamil Nadu Government Gazette.
(2)The Government may, by notification, rescind any regulation made under section 110 and, thereupon, the regulation shall cease to have effect.