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Citedby 8 docs - [View All]
Subrata Paul vs Union Of India (Uoi) And Ors. on 8 February, 2007
State Of Kerala And Ors vs K.G. Madhavan Pillai And Ors on 19 September, 1988
Bagalkot City Municipality vs Bagalkot Cement Co on 23 October, 1962
Narayanasami Reddy vs Veerasami Reddy And Anr. on 20 August, 1940
Collector Of Central Ex. vs Vishal Paper Mills (P) Ltd. on 20 January, 1995

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[Section 3] [Complete Act]
Central Government Act
Section 3(5) in The General Clauses Act, 1897
(5) " British India" shall mean, as respects the period before the commencement of Part III of the Government of India Act, 1935 , all territories and places within His Majesty' s dominions which were for the time being governed by His Majesty through the Governor General of India or through any Governor or officer subordinate to the Governor General of India, and as respects any period after that date and before the date of the establishment of the Dominion of India means all territories for the time being comprised within the Governors' Provinces and the Chief Commissioners' Provinces, and the Chief Commissioners' Provinces, except that a reference to British India in an Indian Law passed or made before the commencement of Part III of the Government of India Act, 1935 , shall not include a reference to Berar: