Section 4(46)(b) in The U.P. General Clauses Act, 1904

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State of Uttar Pradesh - Subsection

Section 4(46)(b) in The U.P. General Clauses Act, 1904

(b)as respects any law made after the commencement of the Constitution, an act passed by the State Legislature, and shall include any law made in exercise of the powers of the State Legislature by the President or other authority referred to in sub-clause (a) of clause (1) of Article 357 of the Constitution;]

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State of Uttar Pradesh - Subsection

Section 4(46)(b) in The U.P. General Clauses Act, 1904