The TRIPURA GENERAL CLAUSES ACT, 1966

 
TRIPURA GENERAL CLAUSES ACT, 1966 
 
(Act No. 5 of 1966) 
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 Seventeenth Year of the Republic of India as follows : 
1.   Short title, extent and commencement.—(1)  This Act may be called the Tripura General Clauses Act, 1966. 
(2)  It extends to whole of the Union Territory of Tripura. (2)  It shall come into force at once. 
2.   General   Clauses  Act,  1897,   to  apply  to  Acts  of  the   Legislative Assembly of Tripura.—Unless the 
context otherwise requires,  the General Clauses Act, 1897, shall apply for the interpretation of the Acts of the 
Legislature of   the   Union  Territory   of  Tripura   (whether  enacted   before  or  after  the commencement of this 
Act), as it applies for the interpretation of a Central Act. 
 

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