Section 2 — [Repealed.].

The General Clauses Act, 1897
[Repeal.] Rep by the Repealing and Amending Act , 1903 (1 of 1903), s . 4 and the Third Schedule .

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.