1[Rules to be subject to approval.
Rules made under the foregoing provisions shall be subject to the previous approval of the Government of the State in which the Court whose procedure the rules regulate is situate or, if that Court is not situate in any State, to the previous approval of 2[Central Government].]
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1. Subs. by the A.O. 1937, for section 126.
2. Subs. by the A.O. 1950, for “Governor General”.
