Section 3(38)(a) in The Karnataka General Clauses Act, 1899

[Cites 0, Cited by 0] [Section 3(38)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(38)(a) in The Karnataka General Clauses Act, 1899

(a)as respects any period before the commencement of the Constitution (Seventh Amendment) Act, 1956, shall mean a Part A State, a Part B State or a Part C State, and

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State of Karnataka - Subsection

Section 3(38)(a) in The Karnataka General Clauses Act, 1899