Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] Union of India - Subsection Section 1(2) in The Rajghat Samadhi Act,1951 (2)It shall come into force on such [date] [7th June, 1952, see Notification No. S.R.O. 1018, dated 3rd June, 1952, Gazette of India, 1952, Pt. 11, Section 3, p. 894. ] as the Central Government may, by notification in the Official Gazette, appoint.
