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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(c) in The Chandernagore (Assimilation Of Laws) Act, 1955

(c)"law" means so much of any Act, Ordinance, Regulation, order, rule, scheme, notification, bye-law or any other instrument having the force of law as relates to matters enumerated in List II in the Seventh Schedule to the Constitution of India.