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Code of Civil Procedure, 1908 127.Publication of rules.- Rules so made and {Subs. by Act 24 of 1917, s.2 and Sch.I, for "sanctioned".} [approved] shall be published in the {Subs. by the A.O.1937 for "Gazette of India or in the local official] Gazette, as the case may be ".Strictly the substitution would read " Official Gazette or in the Official Gazette, as the case may he ", but the ]atter words have been omitted as being redundant.} [Official Gazette], and shall from the date of publication or from such other date as may be specified have the same force and effect, within the local limits of the jurisdiction of the High Court which made them, as if they had been contained in the First Schedule.    |
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