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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(1)(b) in The Tamil Nadu Adaptation of Laws Order, 1970

(b)"existing law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Tamil Nadu immediately before the appointed day and in respect of which the. State Government have power to make adaptations under section 6 of the Madras State (Alteration of Name) Act, 1968 (Central Act 53 of 1968).