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2. Definitions. In this Act, unless the context otherwise requires, (a) "Administrator" means the administrator appointed by the President under article 239 of the Constitution; (b) "appointed day" means the day which the Central Government may, by notification in the Official Gazette, appoint; (c) "article" means an article of the Constitution; (d) "Election Commission" means the Election Commission appointed by the President under article 324; (e) "existing Union territory of Himachal Pradesh" means the Union territory of Himachal Pradesh as existing immediately before the appointed day; (f) "law" includes any enactment, ordinance, regulation, order, bye-law, rule, scheme, notification or other instrument having, immediately before the appointed day, the force of law in the whole or any part of the existing Union territory of Himachal Pradesh; (g) "sitting member", in relation to either House of Parliament or of the Legislative Assembly of the existing Union territory of Himachal Pradesh, means a person who, immediately before the appointed day, is a member of that House or that Assembly; (h) "treasury" includes a sub-treasury.    |
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