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[Cites 0, Cited by 0] [Section 4(11)] [Section 4] [Entire Act]

State of Assam - Subsection

Section 4(11)(b) in Assam General Clauses Act, 1915

(b)in any Assam Act passed before the commencement of Part III of the said Act, mean any part of His Majesty's dominions exclusive of the British Islands and of British India; and in either case where parts of those dominions are under both a Central and Local Legislature, shall parts under the Central Legislature shall, for the purposes of this definition, be deemed to be one colony;