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

State of West Bengal - Subsection

Section 1(3) in The West Bengal Mining Settlements (Health And Welfare) Act, 1964

(3)This section shall come into force at once; the remaining sections shall come into force on such date or dates as the State Government may, by notification, appoint and, for this purpose, different dates may be appointed for different sections of this Act or for different areas to be specified in the notification.