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

State of Meghalaya - Subsection

Section 3(8) in Meghalaya Interpretation and General Clauses Act, 1972

(8)"Central Act" means an Act of Parliament and includes an Act passed or made before the commencement of the Constitution-
(a)by the Dominion Legislature or the Indian Legislature, or
(b)by the Governor-General in Council or the Governor- General acting in a legislative capacity.