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

State of Jammu-Kashmir - Subsection

Section 3(17) in The General Clauses Act, 1977 (1920 A. D.)

(17)His Majesty or the King. - "His Majesty" or "the King" shall include his successors;[(18) Repealed.] [Clause (18) (definition of 'High Court') repealed by Notification No. 3-L/85 published in Government Gazette dated 8th Bhadoon, 1985.]