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

State of Maharashtra - Subsection

Section 2(1a)(ii) in Hyderabad General Clauses Act, 1308F

(ii)an Act made before the commencement of the Constitution by the Legislative Council or the Legislative Assembly in existence in the pre-reorganisation Hyderabad State at the time of making of the Act;