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[Cites 0, Cited by 0] [Section 50] [Entire Act]

Union of India - Subsection

Section 50(2) in The Guardians And Wards Act, 1890

(2)Rules under clauses (a) and (i) of sub-section (1) shall not have effect until they have been approved by the [State] [Substituted by A.O.1950, for " Provincial" .] Government, nor shall any rule under this section have effect until it has been published in the Official Gazette.