Section 141(3) in The M.P. Public Health Act, 1949
(3)All rules made under this Act shall be subject to the condition of previous publication, and the date to be specified under Clause (3) of Section 22 of the Central Provinces and Berar General Clauses Act, 1914 (1 of 1914), shall not be less than six weeks from the date on which the draft of the proposed rules shall be published.
