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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Gujarat - Subsection

Section 40(3) in The Gujarat Drugs (Control) Act, 1959

(3)The power to make rules under this section shall be subject to the condition of previous publication.Provided that, any such rules may be made without previous publication, if the State Government considers that they should be brought into force at once.