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[Cites 0, Cited by 0] [Section 366] [Entire Act]

Union of India - Subsection

Section 366(30) in Constitution of India, 1950

(30)[ "Union territory" means any Union territory specified in the First Schedule and includes any other territory comprised within the territory of India but not specified in that Schedule.] [Substituted by the Constitution (Seventh Amendment) Act, 1956, Section 29 and Schedule, for Clause (30).]