Section 3(29) in The General Clauses Act, 1977 (1920 A. D.)
(29)Part. - "Part" shall mean a Part of the Act or Regulation in which the word occurs ;[(29-A) Part A, B and C States. - "Part A State" shall mean a State for the time being specified in Part A of the First Schedule to the Constitution of India, "Part B State" shall mean a State for the time being specified in Part B of that Schedule and "Part C State" shall mean a State for the time being specified in Part C of that Schedule or a territory for the time being administered by the President under the provisions of article 243 of the Constitution of India; ] [Clause (29-a) inserted by A.L.O. 2008 (Svt).]
