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[Cites 0, Cited by 0] [Section 3(38c)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(38c)(b) in The Karnataka General Clauses Act, 1899

(b)as respect anything done [x x x] after the commencement of the Constitution (Seventh Amendment) Act, 1956, [and before 1st November, 1973] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973] shall mean the Governor of the State of Mysore;]