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State of Tripura - Act

Tripura General Clauses Act, 1966

TRIPURA
India

Tripura General Clauses Act, 1966

Act 5 of 1966

  • Published on 1 January 1966
  • Commenced on 1 January 1966
  • [This is the version of this document from 1 January 1966.]
  • [Note: The original publication document is not available and this content could not be verified.]
Tripura General Clauses Act, 1966Act No. 5 of 1966Last Updated 18th February, 2020An Act to provide for the application of the General Clauses Act, 1897, for the interpretation of the Acts of the Legislature of the Union Territory of TripuraBe it enacted by the Legislative Assembly of Tripura in the Seventeenth Year of the Republic of India as follows :

1. Short title, extent and commencement.

(1)This Act may be called the Tripura General Clauses Act, 1966.
(2)It extends to whole of the Union Territory of Tripura.
(3)It shall come into force at once.

2. General Clauses Act, 1897, to apply to Acts of the Legislative Assembly of Tripura.

- Unless the context otherwise requires, the General Clauses Act, 1897, shall apply for the interpretation of the Acts of the Legislature of the Union Territory of Tripura (whether enacted before or after the commencement of this Act), as it applies for the interpretation of a Central Act.