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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Miscellaneous Personal Laws (Extension) Act, 1959

(1)On and from the appointed [day] [i.e. 1-2-1960], the enactments specified in Schedule II and other enactments corresponding to the Acts specified in Schedule I shall stand repealed in the territories to which they respectively extended immediately before that day.