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[Cites 0, Cited by 8] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The General Clauses Act, 1897

(2)the publication shall be made in such manner as that authority deems to be sufficient, or, if the condition with respect to previous publication so requires, in such manner as the [Government concerned] [Substituted by A.O.1950, for " Central Government or the Provincial Government" .] prescribes;