Section 3(8)(iii) in The General Clauses Act, 1897

[Cites 0, Cited by 1] [Section 3(8)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(8)(iii) in The General Clauses Act, 1897

(iii)[ in relation to the administration of a Union territory, the administrator thereof acting within the scope of the authority given to him under article 239 of the Constitution] [Inserted by the Adaptation of Laws (No.1) Order, 1956.];

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Union of India - Subsection

Section 3(8)(iii) in The General Clauses Act, 1897