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[Cites 0, Cited by 5] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(4) in The General Clauses Act, 1897

(4)the authority having power to make the rules or bye-laws, and, where the rules or bye-laws are to be made with the sanction, approval or concurrence of another authority, that authority also, shall consider any objection or suggestion which may be received by the authority having power to make the rules or bye-laws from any person with respect to the draft before the date so specified;