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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Gujarat - Subsection

Section 119(3) in Gujarat Public Trusts Act, 2011

(3)All rules made under this section shall be subject to the condition of previous publication:Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this section.