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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Gujarat - Subsection

Section 36(3) in The Gujarat Public Conveyances Act, 1920

(3)A notification under this section extending this Act or any portion thereof to any area shall be published at least thirty days before the date fixed for its coming into effect.[* * * *] [Sub-section (3A) was omitted by Gujarat Adaptation of Laws Order, 1960.]