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[Cites 0, Cited by 0] [Section 3(46A)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(46A)(a) in The Gujarat General Clauses Act, 1904

(a)as respects any period on and after the 1st day of November 1956 the [Bombay area of the State of Gujarat] [These words were substituted for the words 'Pre-reorganisation State of Bombay excluding the transferred territories by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.];