Section 3(5b)(a) in The Karnataka General Clauses Act, 1899

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State of Karnataka - Subsection

Section 3(5b)(a) in The Karnataka General Clauses Act, 1899

(a)in relation to anything done before the commencement of the Constitution, means the Governor-General or the Governor General in Council, as the case may be; and shall include, (i) in relation to functions entrusted under sub-section (1) of section 124 of the Government of India Act, 1935, to the Government of a Province, the Provincial Government acting within the scope of the authority given to it under that sub-section; and (ii) in relation to the administration of a Chief Commissioner's Province, the Chief Commissioner acting within the scope of the authority given to him under sub-section (3) of section 94 of the said Act; and

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State of Karnataka - Subsection

Section 3(5b)(a) in The Karnataka General Clauses Act, 1899