Section 3(4) in Sikkim Interpretation and General Clauses Act, 1977

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State of Sikkim - Subsection

Section 3(4) in Sikkim Interpretation and General Clauses Act, 1977

(4)"Central, Act"" shall mean an Act of Parliament and shall include

(a)an Act of the Dominion Legislature, or of the Indian Legislature passed before the commencement of the Constitution, and

(b)an Act made, before such commencement by the Governor-General-in Council or the Governor General acting in a legislative capacity;