(5)Notwithstanding anything contained in sub-section (4), where a notification comes into force on a date later than the date of its issue, the same shall be published and offered for sale by the said Directorate of Publicity and Public Relations on a date on or before the date on which the said notification comes into force.] [Inserted by Act 21 of 1998, Section 99 (w.e.f. 1.8.1998). ]
