Section 22(1) in Tamil Nadu Pawn Brokers Act, 1943
(1)The [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, [***] [The words 'after previous publication' were omitted by section 15(1) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).] make rules to carry out the purposes of this Act.
