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[Cites 0, Cited by 2] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(47) in The General Clauses Act, 1897

(47)Provincial Government shall mean, as respects anything done before the [commencement] [26th January, 1950.] of the Constitution, the authority or person authorised at the relevant date to administer executive Government in the Province in question;