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Union of India - Act

The Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and Kashmir) Act, 1973

UNION OF INDIA
India

The Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and Kashmir) Act, 1973

Act 02 of 1973

  • Published in Gazette of India on 13 March 1973
  • Not commenced
  • [This is the version of this document from 13 March 1973.]
  • [Note: The original publication document is not available and this content could not be verified.]
An Act to provide for the extension of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 to the State of Jammu and Kashmir*. BE it enacted by Parliament in the Twenty-fourth Year of the Republic of India as follows:-

1. Short title and commencement.-

(1)This Act may be called the Diplomatic and Consular Officers (Oaths and Fees) (Extension to Jammu and Kashmir) Act, 1973. (2) It shall come into force at once.

2. Extension of Act 41 of 1948.-

The Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (hereinafter referred to as the principal Act) is hereby extended to, and shall come into force in, and in relation to, the State of Jammu and Kashmir* and accordingly,-
(a)the provisions of the principal Act and the rules made thereunder shall apply to and in relation to the State of Jammu and Kashmir* as they apply to and in relation to any other State;
(b)clause (d) of section 2 of the principal Act shall be omitted.

3. [Amendment of section 8.] Rep. by the Repealing and Amending Act, 1978 (38 of 1978), s. 2 and the First Schedule (w.e.f. 26-11-1978).