Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Nagpur Province - Section

Section 419 in The City of Nagpur Corporation Act, 1948

419. Publication of by-laws and rules in Gazette and effect of such publication.

- All by-laws and rules made and sanctioned under this Act or by-laws cancelled under subsection (3) of section 418 shall be published in the Gazette and shall thereupon have effect as if enacted in this Act.