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[Cites 0, Cited by 0] [Section 40] [Entire Act]

Bombay Presidency - Subsection

Section 40(3) in The Bombay Drugs (Control) Act, 1959.

(3)The power to make rules under this section shall be subject to the condition of previous publication:Provided that, any such rules may be made without previous publication, if the State Government considers that they should be brought into force at once.