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THE TRIPURA GENERAL CLAUSES ACT, 1966
Tripura Act No. 5 of 1966
THE TRIPURA GENERAL CLAUSES ACT, 1966
(ACT No. 5 of 1966)
[8.10.66]
An Act to provide for the application of the General Clauses Act, 1897, for the interpretation of the Acts of the Legislature of the Union Territory of Tripura.
Be it enacted by the Legislative Assembly of Tripura in the Seven-tenth Year of the Republic of India as follows:-
Short title, and extent and commencement.
1. (1) This Act may be called the Tripura General Clauses Act, 1966.
(2) It extends to the whole of the (Submitted by the North-Eastern Areas (Reorganisation) (Tripura) Adaptation of Laws Order, 1973, w.e.f. 21.1.1972.) [State of Tripura.
(3) It shall come into force at once.
General Clauses Act, 1897, to apply to Acts of the Legislative Assembly of Tripura.
Central Act 10 of 1897.
2. Unless the context otherwise requires, the General Clauses Act, 1897, shall apply for the interpretation of the Acts of the Legislature of the (Substituted. Ibid.) [State of Tripura (whether enacted before or after the commencement of this Act), as it applies for the interpretation of a Central Act.)
LIST OF AMENDMENT
North-Eastern Areas (Reorganisation) Tripura) Adaptation of Laws Order, 1973, w.e.f. 21.1.1972.
