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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Gujarat - Subsection

Section 3(21) in The Gujarat General Clauses Act, 1904

(21)[ "Gujarat Act" shall mean an Act made on or after the 1st day of May, 1960, by the Legislature of the State of Gujarat under the Constitution;] [Clause (21) was substituted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]