Section 32(7) in Rajasthan General Clauses Act, 1955

[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(7) in Rajasthan General Clauses Act, 1955

(7)"Central Act" shall mean an Act of Parliament and shall include

(a)an Act of the Dominion Legislature or of the India:: Legislature passed before the commencement of the Constitution, and

(b)an Act made before such commencement by the Governor General in Council or the Governor General acting in a legislative capacity;