Section 3(1)(ii) in The Orissa General Clauses Act, 1937

[Cites 0, Cited by 2] [Section 3(1)] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(1)(ii) in The Orissa General Clauses Act, 1937

(ii)in the case of an Orissa Act made after the commencement of the Constitution, it shall come into operation on the day on which the assent thereto of the Governor or the President, as the case may require, is first published in the Official Gazette.

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State of Odisha - Subsection

Section 3(1)(ii) in The Orissa General Clauses Act, 1937