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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Central Provinces And Berar - Subsection

Section 22(5) in C. P. and Berar General Clauses Act, 1914

(5)the publication in the Gazette of a rule or by-law purporting to have been made in exercise of a power to make rules or by-laws after previous publication shall be conclusive proof that the rule or by-law has been duly made.