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Indian Telegraph Act, 1885 35 Reference to certain laws of Part B States [Rep. by Part B States (Laws) Act, 1951] Foot Notes 1 Substituted by Act No. 45 of 1948. 2 The words "except the State of Hyderabad" inserted by the AO 1950, omitted by Act No. 3 of 1951. 3 Substituted by Act No. 15 of 1961, w.e.f. 2nd. May, 1961. 4 Substituted for the words "the Government" by AO 1937. 45 Substituted for the word "Telegraphs" by Act No.14 of 1914. 6 Section 4 renumbered as sub-section (1) by Act No. 7 of 1914. 8 Inserted by Act No. 7 of 1914. 8 Inserted by Act No. 27 of 1930. 9 Substituted by Act No. 38 of 1972, w.e.f. 21st. August, 1972. 10 Inserted by Act No. 33 of 1971, w.e.f. 10th. August, 1971. 11 Inserted by Act No. 47 of 1957, w.e.f. 1st. July, 1959. 12 Inserted by Act No. 48 of 1974, w.e.f. 1st. June, 1975. 13 Inserted by Act No. 15 of 1961, w.e.f. 2nd. May, 1961. 14 Substituted by Act No. 48 of 1974, w.e.f. 1st. June, 1975. 15 Substituted by the AO 1950, for the word "Crown" which had earlier been substituted by the AO 1937 for the words "Secretary of State for Indian in Council". 16 Substituted for the word "Government" by the AO 1937. 17 Substituted by AO 1937, for the word "LG". 18 Sections 19A and 19B inserted by Act No. 7 of 1914. 19 Substituted by Act No. 7 of 1914. 20 Substituted by AO 1937, for the words "for the Governor General in Council" 21 Inserted by Act No. 11 of 1888. 22 Sub-section (2) omitted by the AO 1937. 23 Substituted by AO 1950, for the former section which had been inserted by Act No. 45 of 1948.    |
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