Section 3(38) in The Karnataka General Clauses Act, 1899
(38)"son" in case of any one whose personal law permits adoption, shall include an adopted son;[[(38a) "State",- [Inserted by Act 12 of 1953](a)as respects any period before the commencement of the Constitution (Seventh Amendment) Act, 1956, shall mean a Part A State, a Part B State or a Part C State, and(b)as respects any period after such commencement, shall mean a State specified in the First Schedule to the Constitution and shall include a Union territory;]
