Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 4 docs
The General Clauses Act, 1897
Loordswamy vs Presiding Officer, Employees' ... on 16 January, 2001
Union Of India (Uoi) And Ors. vs Susanta Kumar Mukherjee on 29 November, 1976
Shri Uttam H. Jadhav vs Shri Vishwanath N. Jadhav on 3 February, 2012
User Queries
general clauses act
section-27 of general clauses act
general clauses act, 1897
section 27
sec 27 of the general clauses act
[
Section 3
] [
Complete Act
]
Central Government Act
Section 3(27) in The General Clauses Act, 1897
(27) " imprisonment" shall mean imprisonment of either description as defined in the Indian Penal Code: