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[Cites 0, Cited by 4] [Section 2] [Entire Act]

State of Andhra Pradesh - Subsection

Section 2(d) in Andhra State Act,1953

(d)"law" includes any enactment ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or in any part of the State of Madras or Mysore as constituted immediately before the appointed day;