Section 3 in The M.P. Destruction of Records Law Extension Act, 1965
3. Extension and amendment of Central Act, No. V of 1917.
(1)The Destruction of Records Act, 1917 (V of 1917), as in force in the Mahakoshal region immediately before the appointed day is, as from the appointed day, hereby extended to all the other regions of the State.(2)The Act extended by sub-Section (1) shall, in its application to the whole of Madhya Pradesh, be amended in the manner and to the extent specified in the First Schedule.(3)The Act extended by sub-Section (1) shall come into force in other regions of the State from the appointed day.
