(3)All rules made by the [Central Government] [[Substituted by A.O.1937, for[Governor-General-in-Council] and [Gazette of India] respectively.]] or by the [State Government] [Substituted by A.O.1950, for "Provincial Government".] under this Act shall be publishedin the [Official Gazette] [Substituted by A.O.1937, for "Governor-General-in-Council" and [Gazette of India] respectively.] and on such publicationshall have effect as if enacted in this Act.
