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

Union of India - Subsection

Section 2(d) in Chandernagore (Merger) Act, 1954

(d)"law" means so much of any enactment, Ordinance, Regulation, order, rule, scheme, notification, bye-law or any other instruments having the force of law as relates to matters enumerated in List I and List III in the Seventh Schedule to the Constitution;