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State of Rajasthan - Section

Section 78 in Rajasthan Forest Act, 1953

78. Rules when to have force of law.

- All rules made by the [State Government] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] under this Act shall be published in the [Official Gazette] [Substituted by Section 4 of Rajasthan Act No. 27 of 1957 (Published in Rajasthan Gazette, Part 4-A Extraordinary dated 13.8.1957).] and shall thereupon so far as they consistent with this Act, have effect as if enacted therein.