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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Madhya Pradesh - Subsection

Section 62(3) in The M.P. Excise Act, 1915

(3)The power conferred by this section of making rules is subject to the condition that the rules made under sub-section (2) (a), (b), (c), (e), (f), (i), (l) and (m) shall be made after 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 one.