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

State of Jammu-Kashmir - Subsection

Section 23(2) in The General Clauses Act, 1977 (1920 A. D.)

(2)the publication shall be made in such manner as that authority deems to be sufficient, or, if tire condition with respect to previous publication so requires, in such manner as [the Government] [Substituted by Act VII of Svt. 2001 for 'His Highness'.] prescribes ;