Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Bihar - Subsection

Section 1(3) in The Bihar Home Guards Act, 1947

(3)The [State] [Substituted by A.L.O.] Government may, from time to time, by notification, direct that all or any of the provisions of this Act shall come into force in any local area on such date as may be specified in the notification and may likewise cancel or modify such notifications.