Section 79(3) in The Provincial Insolvency Act, 1920
(3)All rules made under this section shall be published [* * *] [The words "in the Gazette of India, or" omitted by A.O.1937.] in the Official Gazette, [* * *] [The words "as the case may be" omitted by A.O.1937.] and shall, on such publication, have effect as if enacted in this Act.
