Section 3(12)(c) in The Karnataka General Clauses Act, 1899

[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(12)(c) in The Karnataka General Clauses Act, 1899

(c)a body of Rules (other than rules made in exercise of a power conferred by any Act or by any such Act as aforesaid) prescribed as law in ] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973[Mysore Area]1, and

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State of Karnataka - Subsection

Section 3(12)(c) in The Karnataka General Clauses Act, 1899