Section 3(8)(a) in The General Clauses Act, 1897

[Cites 0, Cited by 2] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(a) in The General Clauses Act, 1897

(a)in relation to anything done before the commencement of the Constitution, mean the Governor-General or the Governor-General in Council, as the case may be; and shall include,

(i)in relation to functions entrusted under sub-section (1) of section 124 of the Government of India Act, 1935, to the Government of a Province, the Provincial Government acting within the scope of the authority given to it under that sub-section; and

(ii)in relation to the administration of a Chief Commissioners Province, the Chief Commissioner acting within the scope of the authority given to him under sub-section (3) of section 94 of the said Act; and

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Union of India - Subsection

Section 3(8)(a) in The General Clauses Act, 1897