Section 34(2) in The Employee's Compensation Act, 1923
(2)The date to be specified in accordance with clause (3) of section 23 of the General Clauses Act, 1897 (10 of 1897) as that after which a draft of rules proposed to be made under section 32 *** will be taken into consideration, shall not be less than three months from the date on which the draft of the proposed rules was published for general information.
