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Union of India - Section

Section 1 in The Prize Competitions Act, 1955

1. Short title, extent and commencement.

(1)This Act may be called the Prize Competitions Act, 1955.
(2)It extends to [the territories which, immediately before the 1st November, 1956, were comprised in] [ Inserted by the Adaptation of Laws (No. 3) Order, 1956. ] the States of Andhra, Bombay, Madras, Orissa, Uttar Pradesh, Hyderabad, Madhya Bharat, Patiala and East Punjab States Union and Saurashtra and all Part C States.
(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
W.e.f. 1st April, 1956, vide Notification No. S.R. O. 766, dated 31st March, 1956, Gazette of India, Extraordinary, Pt. II, Section 3, p. 647.Extended to and brought into force in Dadar and Nagar Haveli (w.e.f. 1.7.65) by Reg. 6 of 1963, Section 2 & Sch. I.Extended to Goa, Daman and Diu by Reg. 11 of 1963, Section 3 & sch. Extended to the Union territory of Pondicherry by Act 26 of 1968, s.3 and Schedule.