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[Cites 0, Cited by 0] [Section 3(15)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(15)(a) in The Karnataka General Clauses Act, 1899

(a)in relation to anything done before the commencement of the Constitution, means the authority or person authorised at the relevant date to administer executive Government in Mysore;