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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(3) in The Kerala Ground Water (Control and Regulation) Act, 2002

(3)It shall come into force on such date as the Government may by notification in the Gazette, appoint:-Provided that different dates may be appointed for different areas and for different provision of the Act and any reference in any such-provision to the commencement of this Act shall be constructed as a reference to the commencement of such provision.