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[Cites 0, Cited by 1] [Section 89] [Entire Act]

State of Jharkhand - Subsection

Section 89(3) in Bihar Excise Act, 1915

(3)The powers conferred by this section for making rules are subject to the condition that rules be made after previous publication:Provided that any such rules may be made without previous publication if the [State] [Substituted by Act 6 of 1985.] Government considers that they should be brought into force at once.