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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(1) in Inland Vessels Act, 1917

(1)The power to make rules conferred [on the Central Government or a State Government] [Substituted by Act 35 of 1977, Section 34, for "State Government" (w.e.f. 1.5.1978).] by this Act is subject to the condition of the rules being made after previous publication.