Section 24(3) in The M.P. Vyavsayik Parkisha Mandal Adihniyam, 2007
(3)The regulations made under this section shall be subject to the conditions of previous publication in the manner set forth in Section 24 of the Madhya Pradesh General Clauses Act, 1957 (No. 3 of 1958), and shall not take effect until they have been approved by the State Government and published in the Gazette.
