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Indian Boilers Act, 1923 28A. Power of Central Government to make rules (1) The Central Government may, by notification in the Official Gazette, make rules to provide for- (a) the procedure to be followed in making applications under section 20A and the fees payable in respect of such applications; and (b) any matter relating to the nomination of members under clause (a) of sub-section (2) of section 27A. (2) Every rule made under sub-section (1) shall be laid as soon as may be after it is made before each House of Parliament while it is in session for a total period of thirty days which may be comprised in one session or in two successive sessions, and if before the expiry of the session in which it is so laid or the session immediately following, both Houses. agree in making any modification in the rule or both Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.],    |
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