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[Cites 0, Cited by 0] [Section 28] [Entire Act]

Central Provinces And Berar - Subsection

Section 28(b) in C. P. and Berar General Clauses Act, 1914

(b)in relation to any Ordinance promulgated by the Governor under article 213 of the Constitution or any Regulation made by the Governor under paragraph 5 of the Fifth Schedule to the Constitution, as they apply in relation to Madhya Pradesh Acts made by the State Legislature :