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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(12)(c1) in The Karnataka General Clauses Act, 1899

(c1)[ a Bombay Act as defined in clause (5) of section 3 of the Bombay General Clauses Act, 1904 (Bombay Act I of 1904); [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956]