Section 36(4) in The Rajasthan Agricultural Produce Markets Act, 1961
(4)The power to make rules conferred by this section is subject to the condition of rule being made after previous publication:[Provided that any rules may be made without previous publication, if the State Government considers that it should be brought into force at once.] [Added and shall be deemed always to have been added by section 4(ii) of Rajasthan Act No. 10 of 1975 - Published in Rajasthan Gazette, Extraordinary, Part IV-A, dated 19.3.1975.]
