Section 1(2) in Road Transport Corporations Act, 1950
(2)It extends to the whole of India [* * *] [The words " the State of Jammu Kashmir and" omitted by Act 25 of 1968, Section 2 and Sch. (w.e.f. 15.8.1968).][* * *] [The words " except the Union territory of Delhi" omitted by Act 71 of 1971, Section 2 (w.r.e.f. 3.11.1971).][Provided that on and from the commencement of the Delhi Road Transport Laws (Amendment) Act, 1971,this Act, as amended by the said Act, shall extend to, and be in force in, the Union territory of Delhi:] [Inserted by Act 71 of 1971, Section 2 (w.e.f. 3.11.1971).][Provided further that on and from the commencement of the Road Transport Corporations(Amendment) Act, 1982, this Act, as amended by the said Act, shall extend to the Union territory of Mizoram.] [Inserted by Act 63 of 1982, Section 2 (w.e.f. 13.11.1982).]
