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Union of India - Section

Section 1 in The Indian Veterinary Council Act, 1984

1. Short title, extent and commencement.

(1)This Act may be called the Indian Veterinary Council Act, 1984.
(2)It extends, in the first instance, to the whole of the States of Haryana, Bihar, Orissa, Himachal Pradesh and Rajasthan and to all Union territories; and it shall also extend to such other States as may adopt this Act by resolution passed in that behalf in pursuance of clause (1) of article 252 of the Constitution.
(3)It shall come into force in a State or Union territory to which it extends, or may become extended in future, on such date1* as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act or for different States or Union territories. The provisions of this Act shall come into force in the following States/Union territories on the dates mentioned against each of them:-
Name of State/U.T. Date on which provisions of Notification No the Act shall and Date come into force
Haryana ) Bihar ) Orissa ) Himachal Pradesh ) Rajasthan ) Delhi ) Andman & Nicobar Islands) 27.6.1985 vide S.O.3248, dt. 27.6.1985
Lakshadweep ) Dadra and Nagar Haveli ) Goa, Daman & Diu ) Pondicherry ) Chandigarh ) Mizoram ) Arunnachal Pradesh ) Madhya Pradesh 1.12.1986 vide S.O. 4268, dt. 28.11.86
Kerla 1.12.1986 vide S.O. 4268, dt. 28.11.86
Manipur 15.1.1987 vide S.O. 283, dt. 16.1.1987
Sikkim) Tripura 20.7.1995 vide S.O. 683(E), dt.20.7.95