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State of Manipur - Section

Section 2 in Manipur General Clauses Act, 1966

2. General Clauses Act, 1897, to apply to Acts of the Legislative Assembly of Manipur.

- Unless the context otherwise requires, the General Clauses Act, 1897, shall apply for the interpretation of the Acts of the Legislature of the Union Territory of Manipur (whether enacted before or after the commencement of this Act), as it applies for the interpretation of a Central Act.