LexSection 17 — Power to construe laws.
The Pondicherry (Administration) Act, 1962
For the purpose of facilitating the application of any law in relation to Pondicherry, any court or other authority may construe any such law in such manner not affecting the substance, as may be necessary or proper to adapt it to the matter before the court or other authority.Open in Lexace · Ask the AI about this section