260. Reference to laws not in force in any region.
- Any reference in this Code to a Central Act which is not in force in any region of the State shall in relation to that region be construed as a reference to the corresponding law in force in that region.Explanation.-For purposes of this section the expression "Central Act" shall have the same meaning as assigned to it in Section 3 (7) of the General Clauses Act, 1897 (X of 1897).
