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Report No. 60

1.31. Conclusion.-

Our conclusion, therefore, is that the revision or amendment of the General Clauses Act, 1897, will not, in any way, affect the operation of Article 367; and the General Clauses Act, 1897 as it stood immediately before 26 January, 1950 (subject to adaptations made under the Constitution) will continue to apply.



General Clauses Act, 1897 Back




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