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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Tamilnadu - Subsection

Section 68(4) in Tamil Nadu Chit Funds Act, 1961

(4)Unless the context otherwise requires, the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by, the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969).] General Clauses Act, 1891 ([Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by, the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969).] Act 1 of 1891), shall apply for the interpretation of this Act in its application to the transferred territory.