LexSection 50-A — Conditions of validity of rules hereafter made under this Act
The Punjab Laws Act, 1872
50-A. Conditions of validity of rules hereafter made under this Act. -- 1 [(1)] 2 [Rules made under this Act shall not be valid unless:]--- (a) they are consistent with the laws for the time being in force in the 3 [territories to which this Act extends]; (b) they are published in the Official Gazette; 4 [* * *] 5 [(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.]Open in Lexace · Ask the AI about this section