(41)Part A State shall mean a State for the time being specified in Part A of the First Schedule to the Constitution, [as in force before the Constitution (Seventh Amendment) Act, 1956,] [Inserted by the Adaptation of Laws (No.1) Order, 1956.] Part B State shall mean a State for the time being specified in Part b of that Schedule and Part C State shall mean a State for the time being specified in Part C of that Schedule or a territory for the time being administered by the President under the provisions of article 243 of the Constitution;
