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[Cites 0, Cited by 0] [Section 3(24)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(24)(c) in The Karnataka General Clauses Act, 1899

(c)an Act made before the commencement of the Constitution by the Maharaja of Mysore [but does not include the Karnataka General Clauses Act, 1899 (Karnataka Act III of 1899) and the Karnataka High Court Act, 1884 (Karnataka Act I of 1884)] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]];