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State of Assam - Section

Section 27 in Assam General Clauses Act, 1915

27. Publication of orders and notifications in the official Gazette.

- Where in any enactment or in any rule made under any enactment, it is directed that any order, notification or other matter shall be notified or published, such notification or publication shall, unless the enactment otherwise provides, be deemed to be duly made if it is published in the official Gazette.Miscellaneous