Section 23(1)(a) in The U.P. General Clauses Act, 1904

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(1)(a) in The U.P. General Clauses Act, 1904

(a)the authority having power to make the rules or bye-laws, shall before making them, publish a draft of the proposed rules or bye-laws for the information of persons likely to be affected thereby;

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State of Uttar Pradesh - Subsection

Section 23(1)(a) in The U.P. General Clauses Act, 1904