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

State of Maharashtra - Subsection

Section 1(3) in Hyderabad Compulsory Primary Education Act 1952

(3)It shall come into force in such area and from such date as the Government may, by notification in the [Official Gazette] [Substituted by A. O., 1956.] appoint, and different dates may be appointed for different areas.