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Union of India - Section

Section 2 in The State Of Himachal Pradesh Act, 1970

2. Definitions.

In this Act, unless the context otherwise requires,--
(a)"Administrator" means the administrator appointed by the President under article 239 of the Constitution;
(b)"appointed day" means the day which the Central Government may, by notification in the Official Gazette, appoint;
(c)"article" means an article of the Constitution;
(d)"Election Commission" means the Election Commission appointed by the President under article 324;
(e)"existing Union territory of Himachal Pradesh" means the Union territory of Himachal Pradesh as existing immediately before the appointed day;
(f)"law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or any part of the existing Union territory of Himachal Pradesh;
(g)"sitting member", in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Himachal Pradesh, means a person who, immediately before the appointed day, is a member of that House or that Assembly;
(h)"treasury" includes a sub-treasury.
Enforced w.e.f. 25-1-1971 : vide Notification No. G.S.R. 43, dated 6-1-1971, see Gazette of India Exty., Part II, Sec, 3(i), p. 11. 1018