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[Cites 0, Cited by 0] [Section 3(38c)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(38c)(a) in The Karnataka General Clauses Act, 1899

(a)as respect anything done after the commencement of the Constitution and before the commencement of the Constitution (Seventh Amendment) Act, 1956, shall mean the Rajpramukh of the State of Mysore; and