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[Cites 0, Cited by 12] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(24) in The General Clauses Act, 1897

(24)Government securities shall mean securities of the Central Government or of any State Government, but in any Act or Regulation made before the [commencement] [26th January, 1950.] of the Constitution shall not include securities of the Government of any Part B State;