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Union of India - Section

Section 1 in The Salt Cess Act, 1953

1. Short title, extent and commencement.

(1)This Act may be called the Salt Cess Act, 1953.
(2)It extends to the whole of India [* * * * ] [The words "except the State of Jammu and Kashmir" omitted by Act 62 of 1956, s. 2 and Sch.].
(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Enforced w.e.f. 2nd January, 1954, vide Notification No. S.R.O. 2378, dated the 29th December, 1953, see Gazette of India, Extraordinary. 1953, Pt. II, Section 3, p. 3601.The Act comes into force in Pondicherry on 1.10.1963 vide Reg. 7 of 1963, Section 3 and Sch. I. Extended to and brought into force in Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Reg. 6 of 1963, Section 2 and Sch. I. and in Goa, Daman and Diu (w.e.f. 1-6-1969) by notificaation No. So. 2872, Dated 4-6-1969