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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Telangana - Subsection

Section 1(3)(b) in Telangana Probation of Offenders Act, 1936

(b)The State Government may, by notification in the Official Gazette, direct that all or any of the remaining provisions of this Act shall come into force in any local area on such date as may be specified in such notification.