Section 382 in The Coir Industry (Registration) Rules, 2008
382.
Whereas the draft of certain rules to supersede the Coir Industry (Registration and Licensing) Rules, 1958 was published as required by sub-section (1) of section 26 of the Coir Industry Act, 1953 (45 of 1953) in the notification of Government of India in the Ministry of Micro, Small and Medium Enterprises No. S.O. 1441(E), dated 12th June, 2008 in the Gazette of India, Extraordinary, Part II, section 3, sub-section (ii), dated 13th June, 2008 inviting objections and suggestions from all persons likely to be affected thereby and notice was given that the said draft shall be taken into consideration after the expiry of a period of 45 days from the date of publication in the Official Gazette.And whereas no objection or suggestion has been received from the public on the said draft within the said period;Now, therefore, in exercise of the powers conferred by sub-section (1) of section 26 of the said Act and in supersession of the Coir Industry (Registration and Licensing) Rules, 1958, except as respect things done or omitted to be done before such supersession, the Central Government hereby makes the following rules, namely:--
