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

(a)in relation to any territory outside India, the Principal officer, by whatever name called representing the Government of India in such territory; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Jammu-Kashmir - Subsection

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