Section 23(1)(b) in The U.P. General Clauses Act, 1904

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(b) in The U.P. General Clauses Act, 1904

(b)the publication shall be made in such manner as that authority deems to be sufficient or, if the condition with respect to previous publication so requires, in such manner as [the Government concerned] [Substituted for 'Central Government or, as the case may be, the Provincial Government', by A.O.1951.] prescribes;

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State of Uttar Pradesh - Subsection

Section 23(1)(b) in The U.P. General Clauses Act, 1904