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

State of Assam - Subsection

Section 1(3) in Assam Ganja and Bhang Prohibition Act, 1958

(3)It shall come into force in the notified area or areas on such date as the State Government may, by notification in the official Gazette, appoint:Provided that the State Government may, by notification in the Official Gazette, restrict the operation of this Act or of any provision thereof in any notified area.