Section 3(12)(b) in The Karnataka General Clauses Act, 1899

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State of Karnataka - Subsection

Section 3(12)(b) in The Karnataka General Clauses Act, 1899

(b)an Act of the Governor-General of India in Council or of a Local Legislature in India, introduced as law into [Mysore Area] [Adapted by the Karnataka Adaptation of Laws Order, 1973 w.e.f. 1.11.1973],

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State of Karnataka - Subsection

Section 3(12)(b) in The Karnataka General Clauses Act, 1899