Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 34 in The Bharatiya Vayuyan Adhiniyam, 2024

34. Rules to be made after publication.-

Any power to make rules conferred by this Act is subject to the condition of the rules being made after previous publication:Provided that the Central Government may, in the public interest, by order in writing, dispense with the condition of previous publication in any case.