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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(3) in Rajasthan Excise Act, 1950

(3)The power conferred by this section for making rules is subject to the condition that the rules shall be made after previous publication:Provided that any such rule may be made without previous publication if the State Government considers that it should be brought into force at once.