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

Union of India - Subsection

Section 1(2) in The Assam Reorganisation (Meghalaya) Act, 1969

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act.
Enforced w.e.f. 2nd April, 1970, vide notification No. G.S.R. 75, dated 12-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 18.The provisions of sections 2 and 3 came into force on 12-1-1970, vide notification No. G.S.R. 74, dated 12-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 17.Sections 11, 12, 13, 16, 17, 28, 29, 62, 73 and 77 on 30-1-1970, vide notification No. G.S.R. 182, dated 30-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 37,Section 65 on 25-2-1970 vide notification No. G.S.R. 310, dated 25-2-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 145 andRemaining sections on 2-4-1970, vide notification No. G.S.R. 493, dated 24-3-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 375.