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[Cites 0, Cited by 3] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(e) in Madras General Clauses Act, 1891

(e)Publication to be proof of due making of rules.- the publication in the [Official Gazette] [Substituted by Adaptation (Amend) Order, 1950.] of a rule purporting to have been made in exercise of a power to make rules after previous publication, shall be conclusive proof that the rule has been duly made.