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[Cites 0, Cited by 2] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in The Insecticides Act, 1968

(1)The State Government may, after consultation with the Board and subject to the condition of previous publication, by notification in the Official Gazette, make rules for the purpose of giving effect to the provisions of this Act and not inconsistent with the rules, if any, made by the Central Government.