In this Act, unless the context otherwise requires,— (a) "appointed day" means the date appointed under sub-section (2) of section 1 for the coming into force of this Act; (b) "appropriate Government" means, as respects a law relating to a matter enumerated in List I in the Seventh Schedule to the Constitution, the Central Government, and as respects any other law, the State Government; (c) "law" includes any enactment, Ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having the force of law in the whole or any part of the State of Orissa.Open in Lexace · Ask the AI about this section
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