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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1)(a) in The Greater Bombay laws and The Bombay High court (Declaration of limits) Act, 1945

(a)of any enactment relating to any of the matters enumerated in Lists II and III in the Seventh Schedule to [the Constitution, made by any authority in India, or] [These words were substituted for the words and figures 'the Government of India Act, 1935, made by any authority in British India, or' by Bombay 57 of 1956, Section 2.]