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State of Tamilnadu - Section

Section 79 in Chennai City Police Act, 1888

79. By-laws to be published in English and vernacular.

- Every by-law shall be published in the [Official Gazette] [Substituted for the words 'Fort St. George Gazette' by the Adaptation of Laws Order of 1937. Now, the Tamil Nadu Government Gazette.] in English, Tamil, Telegu and Hindustani; and no by-law shall have effect until the expiration of one month from the date of its first publication in the [Official Gazette.] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation Order of 1937 and the words 'State ' was substituted for the word 'Provincial ' by the Adaptation Order of 1950.]