Section 21 in C. P. and Berar General Clauses Act, 1914
21. Making of rules or by-laws and issuing of orders between publication and commencement of [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.].
- Where by any [Madhya Pradesh Act] [Substituted for the words 'Provincial Act' by Adaptation Order, 1950.], which is not to come into operation These words were [immediately on the passing thereof] [Substituted by Adaptation Order, 1937.], a power is conferred to make rules or by-laws, or to issue orders with respect to the application of the Act, or with respect to the establishment of any Court or office, or the appointment of any Judge or officer thereunder, or with respect to the person by whom, or the time when, or the place where, or the manner in which, or the fees for which, anything is to be done under the Act, then that power may be exercised at any time These words were [after the passing of the Act] [Substituted by Adaptation Order, 1937.], but rules, bye-laws or orders so made or issued shall not take effect till the commencement of the Act.
