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

State of Uttarakhand - Subsection

Section 3(2) in Rules of the Court, 1952

(2)The General Clauses Act, 1897, shall apply for the interpretation of these Rules as it applies for the interpretation of an Act of Parliament and in matters not covered by that Act, by the U.P. General Clauses Act, 1904, as it applies for the interpretation of an Act of the State of Uttar Pradesh.