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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Tamilnadu - Subsection

Section 20(3) in Tamil Nadu State Commission for Women Act, 2008

(3)
(a)All rules made under this Act shall be published in the Tamil Nadu Government Gazette and, unless they are expressed to come into force on a particular day, shall come into force on the date on which they are published.
(b)All notifications issued under this Act shall, unless they are expressed to come into force on a particular day, shall come into force on the date on which they are published.