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Iron Works vs Union Of India And Ors. on 27 January, 1975

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general clauses act
general clauses act, 1897
central government act
sec 60
ibid
[Section 3(60)] [Section 3] [Complete Act]
Central Government Act
Section 3(60)(c) in The General Clauses Act, 1897
(c) 4[ as respects anything done or to be done after the commencement of the Constitution (Seventh Amendment) Act, 1956 , shall mean, in a State, the Governor, and in a Union territory, the Central Government;
1. Subs. by the Adaptation of Laws (No. 1) Order, 1956 for the former cl. 2. The word" and" omitted, ibid. 3. Subs., ibid., for certain words. 4. Ins., ibid.
and shall, in relation to functions entrusted under article 258-A of the Constitution to the Government of India, include the Central Government acting within the scope of the authority given to it under that article:]