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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Meghalaya - Subsection

Section 36(b) in Meghalaya Interpretation and General Clauses Act, 1972

(b)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 may prescribe;