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[Cites 0, Cited by 0] [Section 323B(2)] [Section 323B] [Entire Act]

Union of India - Subsection

Section 323B(2)(i) in Constitution of India, 1950

(i)[] [Sub-Clauses (h) and (i) relettered as sub-Clauses (i) and (j) by the Constitution (Seventy-fifth Amendment) Act, 1993, Section 2 (w.e.f. 15.5.1994).] offences against laws with respect to any of the matters specified in sub-clauses (a) to [(h)] [Substituted by the Constitution (Seventy-fifth Amendment) Act, 1993, Section 2, for " (g)" and " (h)" , respectively (w.e.f. 15.5.1994).] and fees in respect of any of those matters;