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[Cites 0, Cited by 2] [Section 3(10)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(10)(d) in The General Clauses Act, 1897

(d)elsewhere, such authority as, in relation to matters enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and in relation to other matters, the State Government, may by notification in the Official Gazette, appoint;