Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(45) in The General Clauses Act, 1977 (1920 A. D.) (45)Year. - "Year" shall mean a year reckoned according to the [Gregorian calendar.] [Substituted by Act XXI of Svt. 2011 for 'Bikrami calendar' w.e.f. 1st April, 1955.]
