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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(e) in Meghalaya Interpretation and General Clauses Act, 1972

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