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[Cites 0, Cited by 16] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The General Clauses Act, 1897

(5)British India shall mean, as respects the period before the [commencement] of Part III of the Government of India Act, 1935, all territories and places within His Majestys dominions which were for the time being governed by His Majesty through the Governor-General of India or through any Governor or Officer subordinate to the Governor-General of India, and as respects any period after that date and before the date of establishment of the Dominion of India means all territories for the time being comprised within the Governors Provinces and the Chief Commissioners Provinces, except that a reference to British India in an Indian law passed or made before the commencement of Part III of the Government of India Act, 1935, shall not include a reference to Berar;