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

State of Jammu-Kashmir - Subsection

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

(b)in relation to anything done or to be done after the commencement of the Constitution of India mean the President;]