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[Cites 0, Cited by 17] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in The Wakf Act, 1995

(3)It shall come into force in a State on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different areas within a State and for different provisions of this Act, and any reference in any provision to the commencement of this Act, shall, in relation to any State or area therein, be construed as reference to the commencement of that provision in such State or area.