Section 3(30)(b) in The General Clauses Act, 1977 (1920 A. D.)

[Cites 0, Cited by 0] [Section 3(30)] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(30)(b) in The General Clauses Act, 1977 (1920 A. D.)

(b)in relation to any territory within India to which the Indian Act or Regulation containing the expression does not extend, any officer appointed by the Government of India to exercise all or any of the powers of a Political Agent under that Act or Regulation ;]

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State of Jammu-Kashmir - Subsection

Section 3(30)(b) in The General Clauses Act, 1977 (1920 A. D.)