This Act may be called the 1 Pensions Act, 1871. Extent of Act.-- 2 [In so far as it relates to Union pensions, it extends to the whole of India and in so far as it relates to other pensions, it extends] to 3 [the whole of India except 4 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States]]. 5 * * * * * 6 * * * * * STATE AMENDMENT Karnataka In section 1, for the entry under the heading “Extent of Act”, the following entry shall be substituted, namely:- “It extends to the whole of the State of Karnataka.” [ Vide Karnataka Act 23 of 1979, s. 4]Open in Lexace · Ask the AI about this section
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