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

Union of India - Subsection

Section 1(2) in The Railway Companies (Emergency Provisions) Act, 1951

(2)It [extends] [It has been extended to the Union Territory of Pondicherry by Regn. 7 of 1963, section 3 and Sch. (1-10-1963) ] to the whole of India except the State of Jammu and Kashmir.