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Citedby 12 docs - [View All]
R. Balakrishna Pillai vs State on 21 September, 1995
State Of U.P. vs Ratan Chand on 29 October, 1965
Prahalad Jena And Ors. vs State on 3 March, 1950
Ramesh Chandra Sahoo vs State Of Orissa And Anr. on 25 August, 1993
State Of Karnataka And Another, ... vs N.A. Nagendrappa And Others on 18 February, 1991

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[Section 5] [Complete Act]
Central Government Act
Section 5(3) in The General Clauses Act, 1897
(3) Unless the contrary is expressed, a 5[ Central Act] or Regulation shall be construed as coming into operation immediately on the expiration of the day preceding its commencement.