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[Cites 0, Cited by 15] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in The Companies Act, 2013

(3)This section shall come into force at once and the remaining provisions of this Act shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act and any reference in any provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.