Section 3(60)(c) in The General Clauses Act, 1897

[Cites 0, Cited by 12] [Section 3(60)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(60)(c) in The General Clauses Act, 1897

(c)[ as respects anything done or to be done after the commencement of the Constitution (Seventh Amendment) Act, 1956, shall mean, in a State, the Governor, and in a Union territory, the Central Government; [Inserted by the Adaptation of Laws (No.1) Order, 1956.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(60)(c) in The General Clauses Act, 1897