(1) The power to frame bye-laws in the Act shall be subject to the condition of previous notification. (2) No such bye-laws shall come into force until it has been confirmed by the Government. (3) The Government may cancel its confirmation of any such bye law, and thereupon the bye-law shall cease to have effect.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.