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[Cites 0, Cited by 0] [Section 14(3)] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(3)(b) in Tamil Nadu Merged States (Laws) Act, 1949

(b)The [Provincial] [The word 'Provincial' shall stand unmodified - vide the Adaptation of Laws (Amendment) Order, 1950.] Government shall have power by notification in the [Fort St. George Gazette] [Now the Tamil Nadu Government Gazette.] to amend, add to or repeal the rules in the said Schedule.