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

Union of India - Subsection

Section 1(2) in Agricultural Produce Cess Act, 1940.

(2)It extents to the whole of India [except the state of Jammu and Kashmir.] [Substituted by Act 3 of 1951, s.3 and Sch., for " except Part b states" ]
This Act has been extended to the new Provinces and merged States by the Merged States (Laws) Act, 1949(59 of 1949), Section 3 (1-1-1950); to the Union territories of Manipur, Tripura, (Manipur and Tripura are now States) See Act 81 of 1971, Section 3 (21-1-1972). Vindhya Pradesh by the Union Territories (Laws) Act, 1950 (30 of 1950), Section 3 (16-4-1950), and to the Union Territory of Pondicherry by the Pondicherry (Laws) Regulation, 1963 (7 of 1963), Section 3 and First Sch. (1-10-1963). Vindhya Pradesh now forms part of State of Madhya Pradesh. See States Reorganisation Act, 1956 (37 of 1956), Section 9(1)(e) (1-11-1956).