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[Cites 0, Cited by 0] [Section 3] [Entire Act]

United Province - Subsection

Section 3(2) in The Moorshedabad Act, 1891

(2)No such notification as is referred to in sub-section (1) shall be made without such previous publication as would be necessary under section 6 of the General Clauses Act, 1887, in the case of a rule to be made under an enactment to which that section applies.