Section 2(2) in THE ADMINISTRATOR GENERAL’S ACT, 1913
(2)“exempted person” means [Substituted by the Federal Laws (Revision and Declaration) Act, 1951 (XXVI of 1951), s. 4 and III Sch., for “an”.][a] [ Substituted by Adaptation Order, 1949, Sch., for “Indian Christian”.][[The word “Pakistani” omitted by the Administrator General’s (Amendment) Act 2012 (V of 2012).][* * *] Christian], a Hindu, Muhammadan, Parsi or Buddhist, or a person exempted under section [Substituted by the Federal Laws (Revision and Declaration) Ordinance, 1981 (XXVII of 1981), s. 3 and Sch., for “332 of the Indian Succession Act, 1865”.][3 of the Succession Act, 1925 (XXXIX of 1925)], from the operation of that Act:
