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[Cites 0, Cited by 53] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(58) in The General Clauses Act, 1897

(58)[ State
(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
(b)as respects any period after such commencement, shall mean a State specified in the First Schedule to the Constitution and shall include a Union territory;]