Section 3(8)(b) in The General Clauses Act, 1897

[Cites 0, Cited by 40] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(b) in The General Clauses Act, 1897

(b)in relation to anything done or to be done after the commencement of the Constitution, mean the President; and shall include,

(i)in relation to functions entrusted under clause (1) of article 258 of the Constitution, to the Government of a State, the State Government acting within the scope of the authority given to it under that clause; [*] [The word "and" omitted by the Adaptation of Laws(No.1) Order, 1956.]

(ii)in relation to the administration of a Part C State [before the commencement of the Constitution (Seventh Amendment) Act, 1956] [Inserted by the Adaptation of Laws (No.1) Order, 1956.], the Chief Commissioner or the Lieutenant-Governor or the Government of a neighbouring State or other authority acting within the scope of the authority given to him or it under article 239 or article 243 of the Constitution, as the case may be;]

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Union of India - Subsection

Section 3(8)(b) in The General Clauses Act, 1897