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Union of India - Section
Section 1 in Destruction of Records Act, 1917
1. Short title, extent.-
This Act may be called the Destruction of Records Act, 1917. [It extends to the whole of India except [the territories which immediately before the 1st November, 1956 were comprised in Part B States.] [Inserted by the A.L.O. 1950 ].]| Andhra Pradesh :For the expression "except the territories which immediately before the 1st November, 1956 were comprised in Part B States", substitute "other than the terrotories specified in sub-section (1) of section (3) of the States Reorganisation Act, 1956." - See Andhra Pradesh Act 3 of 1962, section 3(7-2-1962)Madhya Pradesh :After the word "Part B States", and "other than the Madhya Bharat and Sironj regions of the State of Madhya Pradesh." - See M.P. Act 21 of 1955, section 3(2) and Schedule (15-2-1966).Mysore (Karnataka) :Add at the end "other than the territories specified in clause (a) and clause (c) of sub-section (1) of section 7 of the States Reorganisation Act, 1956 (Central Act 37 of 1956)" - See Mysore Act 03 of 1963, section 3(17-1-1963). |