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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Puducherry - Subsection

Section 6(1)(a) in Pondicherry (Extension of Laws) Act, 1968

(a)any reference to any provision of law not in force, or to any functionary not in existence, in Pondicherry shall be construed as a reference to the corresponding law in force, or to the corresponding functionary in existence, in that Union territory: