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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Sikkim - Subsection

Section 39(1) in Sikkim Interpretation and General Clauses Act, 1977

(1)the authority having power to make the rules, regulations or bylaws shall, before making them, publish a draft of the proposed rules, regulations or by-laws for the information of persons likely to be affected thereby;