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[Cites 0, Cited by 23] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Registration Act, 1908

(2)The rules so made shall be submitted to the [State Government] [Substituted by A.O.1950, for "Provincial Government" .] for approval, and, after they have been approved, they shall be published in the [Official Gazette] [Substituted by A.O.1937, for "Local Official Gazette" .], and on publication shall have effect as if enacted in this Act.