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

[Cites 0, Cited by 0] [Section 3(58)] [Section 3] [Entire Act]

Union of India - Subsection

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

(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

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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