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[Cites 0, Cited by 3] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(3) in The Karnataka Excise Act, 1965

(3)A rule under this Act may be made with retrospective effect and when such a rule is made the reasons for making the rule shall be specified in a statement laid before both Houses of the State Legislature. Subject to any modification made under sub-section (4), every rule made under this Act shall have effect as if enacted in this Act.