132. Requirements as to publication of notifications, orders, etc., in the Official Gazette .-(1) Any requirement in this Act that a notification, order, rule or regulation issued or [made by a Board or the Authority or the Central Government] shall be published in the Official Gazette, shall, unless otherwise expressly provided in this Act, be construed as a requirement that the notification, order, rule or regulation shall-
(a)where it is issued or made by the Board be published in the Official Gazette of the State in which the port is situated, and(b)where it is issued or [made by the Authority or the Central Government] [ Substituted by Act 15 of 1997, Section 30, for " made by the Central Government" (w.r.e.f. 9.1.1997).], be published in the Gazette of India.(2)Any notification, order, rule or regulation issued or [made by the Authority or the Central Government] [Substituted by Act 15 of 1997, Section 30, for " made by the Central Government" (w.r.e.f. 9.1.1997). ] shall, for general information, be also republished in the Official Gazette of the State in which the port is situated.
