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[Cites 0, Cited by 0] [Section 3(35A)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(35A)(b) in The Gujarat General Clauses Act, 1904

(b)as respects any period after the commencement of the Constitution, the territories of the State of Bombay as specified in the First Schedule to the Constitution before the commencement of the States Re-organisation Act, 1956 (XXXVII of 1956);]