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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Tamilnadu - Subsection

Section 112(3) in Tamil Nadu Maritime Board Act, 1995

(3)Where, in pursuance of sub-section (2), any regulation has been made or amended, the regulation so made or amended shall be published by the Government in the Tamil Nadu Government Gazette and shall, thereupon, have effect accordingly.