Section 22(3) in Tamil Nadu Pawn Brokers Act, 1943
(3)[ All rules made under this Act shall be published in the [Tamil Nadu Government Gazette] [Sub-sections (3) and (4) were substituted by section 15(2) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).], and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.
