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[Cites 0, Cited by 0] [Section 3(12)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(12)(d) in The Karnataka General Clauses Act, 1899

(d)any provision contained in [any [Mysore Act or Karnataka Act] [Substituted by Act 12 of 1953]] or in any such Act or body of Rules as aforesaid [or in any Bombay Act, Coorg Act, Hyderabad Law or Madras Act] [Adapted by the Mysore Adaptation of Laws Order, 1956 w.e.f. 1.11.1956];