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Citedby 7 docs - [View All]
Sakhubai Khandoba Kachare And ... vs Laxmibai And Ors. on 19 December, 1955
Sarubai And Anr. vs Babu Bhikaji Takle And Ors. on 31 July, 1956
Bhushan Lal vs State on 14 May, 1952
In Re The Delhi Laws Act, 1912,The ... vs The Part C States (Laws) Act, 1950 on 23 May, 1951
Shree Vinod Kumar & Others vs State Of Himachal Pradesh(And ... on 10 October, 1958

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Central Government Act
Section 4 in The Part B States (Laws) Act, 1951
4. Construction of references to laws not in force in Part B States. Any reference in any Act or Ordinance specified in the Schedule to a law which is not in force in a Part B State shall, in relation to that State, be construed as a reference to the corresponding law, if any, in force in that State.