25. Publications of orders, etc. in Rajasthan Gazette to be deemed to be due publication.
Where, in any Rajasthan law or in any rule, regulation or bye-law made there-under, it is directed that any rule, regulation, bye-law, notification, order, scheme, form or other matter shall be notified or published, then such notification or publication shall, unless such law, rule, regulation or bye-law otherwise provides, be deemed to be duly made if it is published in the Rajasthan Gazette.
