Section 9(1)(b) in Works of Defence Act, 1903

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Union of India - Subsection

Section 9(1)(b) in Works of Defence Act, 1903

(b)such other period not exceeding three years from the said publication as the [Central Government] [Substituted by the A.O. 1937, for 'L.G.'.] [***] [The words 'with the previous sanction of the G.G. in C.' rep, by the A.O. 1937, for 'L.G.'.] may, by notification in the Official Gazette direct in this behalf,

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Union of India - Subsection

Section 9(1)(b) in Works of Defence Act, 1903