Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 1 in The United Provinces Indian Medicine Act, 1939

1. Short title, extent and commencement.

- (i) This Act may be called the United Provinces Indian Medicine Act, 1939.
(ii)It extends to the whole of [Uttar Pradesh] [Substituted by the A.O. 1950.] except the Jaunsar-Bawar Pargana of the Dehra Dun District and the portion of the Mirzapur District, south of the Kaimur Range.
(iii)Parts I and II of this Act shall come into force on such date as the [State Government] [Substituted by the A.O. 1950.] may, by notification in the Official Gazette, appoint. Part III shall come into force on such date after the expiry of one year from the date on which parts I and II come into force, as the [State Government] [Substituted by the A.O. 1950.] may notify under Section 49.
NotesExtension. - This Act has been extended to the areas mentioned in Col. 1 of this table under the Act or Order mentioned in Col 2 and enforced in such areas under notification, if any, mentioned in Co. 3 with effect from the date mentioned in Col. 4 against each such area :
  Areas Act or Order under which extended Notification if any, under which enforced Date from which enforced
  1 2 3 4
1. Rampur District Rampur (Application of Laws) Act, 1950. No. 108/XVII- 345-48, dated Jan. 19, 1952, in Gazette 1952,part I, page 70. Jan. 26, 1952
2. Portion of Banaras District covered by erstwhile BanarasState. Banaras (Application of Laws) Order, 1949. No. 106/XVII- 204.50, dated Jan. 19,1952, in Gazette 1952,part I, page 70. Ditto.
3. Tehri-Garhwal District Tehri-Garhwal(Application of Laws) Order, 1949. No. 107/2-XVII 344-49, dated Jan. 19, 1952, in Gazette 1952,part I, page 70 Ditto.
Enforcement - Parts I and II of this Act came into force on 1st October, 1946, see notification No. 2414/V-91-46, dated June 12,1946, in Gazette, dated June 15, 1946, Part I, Section 219. Sections 49, 53, 55 and 56 of Part III of the Act came into force with effect from March 1, 1952, in the whole of Uttar Pradesh, excepting the territories of the erstwhile States of Banaras, Rampur, Tehri Garhwal, and the erstwhile partially excluded areas of Jaunsar Bawar in district Dehra Dun and the areas south of the Kaimur Range in the Mirzapur District, see Notification No. 3297-B-l /V-1069-51, dated March 5,1952, in Gazette, dated March 8,1952, Part I, p. 212.