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[Cites 0, Cited by 0] [Section 76B] [Entire Act]

State of Chattisgarh - Subsection

Section 76B(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973

(3)The power to make rules conferred by sub-section (2) shall include power to give retrospective effect from a date not earlier than- the date appointed under sub-section (1) to the rules or any of them but no retrospective effect shall be given to any rule so as to prejudicially affect the interests of any person to whom such rules may be applicable.