Section 1(2) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.

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Union of India - Subsection

Section 1(2) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

1st October, 1972, see Notification No. G.S.R. 420 (E), dated 28th September, 1972, Gazette of India, Extraordinary, 1972, Pt. II, Section 3 (i) page 1159

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Union of India - Subsection

Section 1(2) in The Former Secretary Of State Service Officers (Conditions Of Service) Act, 1972.