Section 1 in The Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-Notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and other Backward Classes) Act, 2001
1. Short title, extent and commencement.
(1)This Act may be called the Maharashtra State Public Services (Reservation for Scheduled Castes, Scheduled Tribes, De-notified Tribes (Vimukta Jatis), Nomadic Tribes, Special Backward Category and Other Backward Classes) Act, 2001.(2)It shall extend to the whole of the State of Maharashtra,(3)It shall come into force on such [date] [29th January 2004 vide G.N. General Administration Department, No. BCC 2001/107/C.R.No. 64/2001/16-B, dated the 29th January 2004.] as the State Government may, by notification in the Official Gazette, appoint.
