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[Cites 0, Cited by 2] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in Road Transport Corporations Act, 1950

(3)It shall come into force in a State on such [date] [The Act was brought into force in Bombay on 6th December, 1950; Bihar, on 1st September, 1952; Hyderabad and Kutch, on 1st December, 1952; West Bengal, on 2nd March, 1953; Saurashtra, on 1st August, 1953; Madhya Pradesh, on 1st August, 1953; Punjab, on 10th August, 1954; Madhya Bharat, on 2nd October, 1954; Patiala and East Punjab States Union, on 10th March, 1955; Andhra pradesh, on 1st December, 1957; Orissa, on 1st June, 1956; Himachal Pradesh, on 28th March, 1958; Masore, on 1st August, 1958; Tripura, on 1st March 1961; Rajasthan, on 5th September, 1964; Kerala, on 1st January, 1965; Assam, on 10th March, 1970; Delhi, on 3rd November, 1971; Uttar Pradesh, on 1st April, 1972 and Uttaranchal, on 19th August, 2002.] as The Central Government may, by notification in the Official Gazette appoint in this behalf for such State and different dates may be appointed for different states.
[Delhi].In its application to the Union territory of Delhi , in Section 1,(i) in sub-S. (2), the words except the Union territory of Delhi shall be omitted;(ii) to sub-S. (2), add the following proviso, namely:Provided that on and from the commencement of the Delhi Road Transport Laws (Amendment) Act, 1971,this Act, as amended by the said Act, shall extend to, and be in force in, the Union territory of Delhi.(iii) sub-S. (3) shall be omitted.Delhi Road Transport Laws (Amendment) Act, 1971 (71 of 1971),Section 7 and Sch . I (w.r.e.f . 3-11-1971 ).