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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Gujarat - Subsection

Section 31(3) in The Bombay Pleaders Act, 1920

(3)All rules made under this Act shall be published in the [Official Gazette] [The words 'Official Gazette' were subsumed for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.] and shall thereupon have effect as if enacted in this Act.