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

Union of India - Subsection

Section 1(2) in The Betwa River Board Act, 1976

(2)It shall come into force on such [date] [25.10.1976: Vide Notification No G.S.R. 1518, dated 14.10.1976.] as the Central Government may, after consultation with the Governments of Madhya Pradesh and Uttar Pradesh, by notification in the Official Gazette, appoint.