Section 3(60)(b) in The General Clauses Act, 1897

[Cites 0, Cited by 12] [Section 3(60)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(60)(b) in The General Clauses Act, 1897

(b)as respects anything done [after the commencement of the Constitution and before the [commencement] [Substituted by the Adaptation of Laws (No.1) Order, 1956, for " or to be done after the commencement of the Consitution" .] of the Constitution (Seventh Amendment) Act, 1956], shall mean, in a Part A State, the Governor, in a Part B State, the Rajpramukh, and in a Part C State, the Central Government;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(60)(b) in The General Clauses Act, 1897