Section 2(21)(b) in The M.P. General Clauses Act, 1957

[Cites 0, Cited by 0] [Section 2(21)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(21)(b) in The M.P. General Clauses Act, 1957

(b)a law made after the date in exercise of the power of the Legislature of the State-

(i)by Parliament;

(ii)by the President or any other authority referred to in sub-clause (a) of Clause (1) of Article 357, under the Constitution,