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

State of Karnataka - Subsection

Section 3(40a) in The Karnataka General Clauses Act, 1899

(40a)[ "Union territory" shall mean any Union territory specified in the First Schedule to the Constitution and shall include any other territory comprised within the territory of India but not specified in that Schedule; [Adapted by the Mysore Adaptations of Laws Order, 1956 w.e.f. 1.11.1956]