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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(5) in Rajasthan General Clauses Act, 1955

(5)The publication in the Rajasthan Gazette of a rule, regulation or bye-law purporting to have been made in exercise of a power to make rules, regulations or bye-laws after previous publication shall be conclusive proof that the rule, regulation or bye-laws has been duly made.