Section 3(46AA) in The Gujarat General Clauses Act, 1904
(46AA)[ "State of Gujarat" shall mean the territories which on the 1st day of May 1960 are comprised in the State of Gujarat under section 3 of the Bombay Reorganisation Act, 1960 (II of 1960);] [Clause (46AA) was inserted by Gujarat Adaptation of Laws Order, 1960.]
