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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(13) in The Karnataka General Clauses Act, 1899

(13)"Father," in the case of any one whose personal law permits adoption, shall include an adoptive father;[( 13A) "financial year" or "official year" shall mean the year commencing on the first day of April: [Inserted by Act X of 1950]Provided that in respect of the financial or official year of 1949-50, "financial Year" or "Official year" shall mean the period commencing on the first day of July, 1949, and ending with the thirty-first day of March, 1950;]