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Union of India - Section

Section 1 in The Women's And Children's Institutions (Licensing) Act, 1956

1. Short title, extent an commencement.

(1)This Act may be called the Women's and Children's Institutions (Licensing) Act, 1956.
(2)It extends to the whole of India except the State of Jammu and Kashmir.
(3)It shall come into force in a State on such date as the State Government may, by notification in the Official Gazette, appoint.
Broubht into fore in the State of West Bengal on 1.10.1957 vide Calcutta Gazttee 1957 Extraordinary page 3925Broubht into fore in the State Bombay on 1.4.1959 vide Bombay Gazttee 1958 Part IV A page 1075Broubht into fore in the State Kerala on 1.4.1959 vide Kerala Gazttee 1959 Part I page 649Broubht into fore in the State Manipur on 1.4.1961 vide Manipur Gazttee 1961 Part II page 3Broubht into fore in the State Rajasthan on 2.10.1963Broubht into fore in the State Andhara Pradesh on 20.2.1992. vide Andhara Pradesh Gazttee 19.2.1992 Part I Ex. page 1 (No 71).Broubht into fore in the State Orissa on 2.10.1991 vide Orissa Gazttee 5.10.1991 Ext. Part I page 1225