6 [6. [Application of Act to Part B States.]
Omitted by the Part B States (Laws) Act, 1951 (3 of 1951), 1951), s. 3 and Schedule.]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
6 [6. [Application of Act to Part B States.] Omitted by the Part B States (Laws) Act, 1951 (3 of 1951), 1951), s. 3 and Schedule.] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
