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General Clauses Act, 1897 18. Successors (1) In any 12[Central Act] or Regulation made after the commencement of this Act, it shall be sufficient, for the purpose of indicating the relation of a law to the successors of any functionaries or of corporations having perpetual succession, to express its relation to the functionaries or corporations. (2) This section applies also to all 12[Central Acts] made after the third day of January, 1868,.and to all Regulations made on or after the fourteenth day of January, 1887.    |
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