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Abdul Rehman Fakir Mohd. Durani vs The State Of Maharashtra on 25 January, 2001
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Surajmal Kanaiyalal Soni vs The State Of Gujarat on 22 January, 1990
Dukhan Ram And Ors. vs Ram Nanda Singh And Ors. on 30 March, 1961

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[I.P.C.]
Central Government Act
Section 42 in The Indian Penal Code, 1860
42. " Local law".-- A" local law" is a law applicable only to a particular part of 6[ [ 7[ 8[ India]].
1. Subs. by Act 27 of 1870, s. 2, for the original s. 40.
2. Subs. by Act 8 of 1930, s. 2 and Sch. I, for" chapter".
3. Ins. by Act 8 of 1913, s. 2.
4. Ins. by Act 8 of 1882, s. 1.
5. Ins. by Act 10 of 1886, s. 21 (1).
6. Subs. by the A. O. 1948, for" British India".
7. The words" the territories comprised in" were rep. by Act 48 of 1952, s. 3 and Sch. II.
8. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".