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State of Meghalaya - Section

Section 39 in Meghalaya Interpretation and General Clauses Act, 1972

39. Publication and commencement of rules.

- Every rule made under any enactment shall be published in the official Gazette, and shall, in the absence of an express provision to the contrary either in the rule or in the enactment under which it is made, come into force on the day on which it is published in the official Gazette.