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[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(3) in Banking Companies Act, 1949

(3)All rules made under this section shall be subject to the condition of previous publication, and the date to be specified under clause (3) of section 23 of the General Clauses Act, 1897, shall not be less than six months from the date on which the draft of the proposed rules was published:Provided that in respect of the first occasion on which rules are made under this section, the provisions of this sub-section shall not apply.