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[Cites 0, Cited by 0] [Section 3(46A)] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(46A)(b) in The Gujarat General Clauses Act, 1904

(b)as respects any period on and after that day the territories comprised in the new State of Bombay under section 8 of the Stages Re-organisation Act, 1956] (XXXVII of 1956);