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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Haryana - Subsection

Section 58(3) in The Punjab Excise Act, 1914

(3)Previous publication of rules. - The power conferred by this section of making rules is subject to the condition that the rules be made after previous publication;Provided that any such rules may be made without previous publication if State Government consider that they should be brought into force at once.