Section 3(5a) in The Karnataka General Clauses Act, 1899
(5a)[ "Central Act" shall means an Act of Parliament, and shall include,- [Inserted by Act 12 of 1953](a)an Act of the Dominion Legislature or of the Indian Legislature passed before commencement of the Constitution, and(b)an Act made before such commencement by the Governor- General in Council or the Governor- General acting in a legislative capacity.
