Section 3(18a)(b) in The Karnataka General Clauses Act, 1899

[Cites 0, Cited by 0] [Section 3(18a)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(18a)(b) in The Karnataka General Clauses Act, 1899

(b)as respects any period after the establishment of the Dominion of India and before the commencement of the Constitution, all territories for the time being included in that Dominion; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 3(18a)(b) in The Karnataka General Clauses Act, 1899