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Indian Boilers Act, 1923 31. Publication of regulations and rules (1) The power to make regulations and rules conferred by sections 28 and 29 shall be subject to the condition of the regulations and rules being made after previous publication. 55 [(2) Regulations and rules so made shall he published in the Gazette of India and the local official Gazette, respectively, and, on such publication, shall have effect as if enacted in this Act.]    |
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