Section 1(2) in Central Labour Laws (Extension to Jammu and Kashmir) Act, 1970
(2)It shall come into force on such [date] [Act enforced on and from 1-9-1971 - see G.S.R. 1213 of 1971 - Gazette of India, 19-8-1971, Pt. II, Section 3(i), Ext., p. 807] as the Central Government may, by notification in the Official Gazette, appoint.
