Section 3(14)(a) in The General Clauses Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(14)(a) in The General Clauses Act, 1977 (1920 A. D.)

(a)in relation to anything done before the commencement of the Constitution of India, mean the Governor General or the Governor General in Council as the case may be ; and

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State of Jammu-Kashmir - Subsection

Section 3(14)(a) in The General Clauses Act, 1977 (1920 A. D.)