Section 1 in The Authoritative Texts (Central Laws) Act, 1973

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

Union of India - Section

Section 1 in The Authoritative Texts (Central Laws) Act, 1973

1. Short title and commencement.

(1)This Act may be called the [Authoritative Texts] [Substituted by Section 3, Act 18 of 1988 ] (Central Laws) Act, 1973.

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

1st July 1981, vide Notification No. S. O. 482 (E), dt. 15th June, 1981.