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

Union of India - Subsection

Section 1(3) in Indian Criminal Law Amendment Act, 1908

(3)It applies to Assam and to the territories which, immediately before the 1st November, 1956, were comprised in the State of West Bengal; but the State Government of any State may, at any time, by notification2 in the Official Gazette, bring the whole or any part thereof into force in the territories under its administration to which this Act extends.