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[Cites 0, Cited by 0] [Section 3(60)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(60)(a) in The General Clauses Act, 1897

(a)as respects anything done before the [commencement] [26th January, 1950.] of the Constitution, shall mean, in a Part A State, the Provincial Government of the corresponding Province, in a Part B State, the authority or person authorised at the relevant date to exercise executive Government in the corresponding Acceding State, and in a Part C State, the Central Government, [*] [The word "and" omitted by the Adaptation of Laws (No.1) Order, 1956.];