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

Union of India - Subsection

Section 3(3) in Union Territories (Laws) Act, 1950

(3)For the purpose of facilities the application in the said States of any such Act or Ordinance as aforeaid any Court or other authority may construe the Act or Ordinance with such alterations not affecting the substance as may be necessary or proper to adapt it to the matter before the Court or other authority.[Explanation. - For the purposes of this section and section 4, any reference to the State of Manipur or Tripura in relation to any period after the 31st October, 1956, shall be construed as a reference to the Union territory of Manipur or Tripura as the case may be]. [Inserted by s. 2, Act 68 of 1956, (w.e.f. 1-1-1957).]
Manipur.- In its application to the Union territory of Manipur (now a State), omit proviso to section 3(2) - [Mainipur Act 8 of 1966, S.2 (2.1.1967).]