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Union of India - Section

Section 1 in The Marking Of Heavy Packages Act, 1951

1. Short title, extent and commencement.

(1)This Act may be called the Marking of Heavy Packages Act, 1951.
(2)It extends to the whole of India.
(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Enforced w.e.f. 1st November, 1951, vide Notification No. S.R.O. 1461, dated the 15th September, 1951, see Gazette of India, 1951, Pt. II, Section 3, p. 1608.The Act comes into force in Pondicherry on 1.10.1963 vide Regulation 7 of 1963, Section 3 and Sch. I.