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Factories Act, 1948 115. Publication of rules 130 [(1) All rules made under this Act shall be published in the Official Gazette, and shall be subject to the condition of previous publication; and the date to be specified under clause (3) of section 23 of the General Clauses Act, 1897 (10 of 1897), shall be not less than 131[forty-five days] from the date on which the draft of the proposed rule was published. 13 [(2) Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.]    |
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