Section 23(1)(e) in The U.P. General Clauses Act, 1904

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(e) in The U.P. General Clauses Act, 1904

(e)the publication in the [Official Gazette] [Substituted for 'Gazette' by the A.O.1937.] of a rule or bye-law purporting to have been made in exercise of a power to make rules or bye-laws after previous publication shall be conclusive proof that the rule or bye-law has been duly made.

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State of Uttar Pradesh - Subsection

Section 23(1)(e) in The U.P. General Clauses Act, 1904