Section 4(2) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969
(2)The provisions of section 24 of the Bombay General Clauses Act, 1904 (Bom. III of 1904), shall apply to the exercise of the power given by sub-section (1) as they apply to the exercise of a power given by a Maharashtra Act to make rules subject to the condition of previous publication.
