[Cites 0, Cited by 4]
[Section 1]
[Entire Act]
Union of India - Subsection
Section 1(3) in The Arbitration Act, 1940
| This Act has been extended to and brought into force in Dadra and Nagar Haveli by Regn. 6 of 1963, Section 2 and Sch. I (w.e.f. 1.7.1965); Goa, Daman and Diu by Act 30 of 1965, Section 3 (w.e.f. 15.6.1966); Goa is now a State, see Act 18 of 1987, Section 3; the whole of the Union territory of Lakshadweep vide Regn. 8 of 1965, Section 3 and Sch. (w.e.f. 1.10.1967); and the Union territory of Pondicherry by Act 26 of 1968, Section 3 and Sch. The Act shall come into force in the State of Sikkim on 1.9.1984 vide S.O. 646(E), dated 24.8.1984, published in the Gazette of India, Ext., Pt. II, Section 3(ii). |