Section 1(2) in The Central Boards Of Revenue Act, 1963

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Section 1(2) in The Central Boards Of Revenue Act, 1963

(2)it shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

Enforced w.e.f. 1st January, 1964 ; vide Notification No. S. O. 3606, dated 30-12-1963 Gazette of India, Extraordinary, Pt. 11, See. 3 (ii), p. 897.