Section 1 in The Orissa Compulsory Labour Act, 1948
1. Short title, extent and commencement.
(1)This Act may be called the Orissa Compulsory Labour Act, 1948.(2)It shall extend to the whole of the State of Orissa.(3)It shall come into force at once.(4)[ It shall come into force on such date as the State Government may, by notification, direct.] [This sub-section is in force in this form in the merged areas of the State of Orissa, vide Orissa Merged States (Laws) Act, 1950 (Orissa Act IV of 1950).]
