This Act may be called the Destruction of Records Act, 1917. 1 [It extends to the whole of India except 2 [the territories which, immediately before the 1st November, 1956, were comprised in Part B States].] STATE AMENDMENT Karnataka Amendment of section1 of Central Act V of 1917.-- In section 1 of the principal Act, after the expression “except the territories Which immediately before the 1st November 1956 were comprised in Part ‘B’ States”, the expression “other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Reorganisation Act, 1956 (Central Act 37 of 1956)” shall be added. [ Vide Karnataka Act 3 of 1963, s. 3].Open in Lexace · Ask the AI about this section
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