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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Tripura - Subsection

Section 85(3) in The Bengal Excise Act, 1909

(3)The powers conferred by this section for making rules are subject to the conditions that the rules be made after previous publication :Provided that any such rules may be made without previous publication if the Chief Commissioner considers that they should be brought into force at once.