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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Sikkim - Subsection

Section 39(5) in Sikkim Interpretation and General Clauses Act, 1977

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