(5)A rule made under this Act shall not take effect [- - -] [Certain words omitted by A.O.1937.] untilit has been published in the Official Gazette, [- - -] [Certain words omitted by A.O.1937.] (6) The publication in the Official Gazette of a rule purporting to be made under this Act shall be conclusive evidence that it has been duly made, and , if it requires sanction, that it has been duly sanctioned.
