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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Gujarat - Subsection

Section 30(3) in The Gujarat Fisheries Act, 2003

(3)The power to make rules conferred by this section shall be subject to the condition of the rules being made after previous publication:Provided that if the State Government is satisfied that the circumstances exist which render it necessary to make immediate action, it may dispense with the previous publication of any rule to be made under this section.