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State of Kerala - Section

Section 69 in Abkari Act, 1 of 1077

69. Publication of rules and notifications.

- All rules made and notifications issued under this Act shall be made and issued by publication in the [Gazette] [Substituted for the words 'Cochin Sirkar Gazette' by Section 40(a) of Act 10 of 1967.], [***] [Omitted by Section 40 (b) of Act 10 of 1967.], All such rules and notifications shall thereupon have the force of law and read as part of this Act and may in like manner be varied, suspended or annulled.