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Union of India - Section

Section 1 in The Assam Reorganisation (Meghalaya) Act, 1969

1. Short title and commencement.

(1)This Act may be called the Assam Reorganisation (Meghalaya) Act, 1969.
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint:Provided that different dates may be appointed for different provisions of this Act.
Enforced w.e.f. 2nd April, 1970, vide notification No. G.S.R. 75, dated 12-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 18.The provisions of sections 2 and 3 came into force on 12-1-1970, vide notification No. G.S.R. 74, dated 12-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 17.Sections 11, 12, 13, 16, 17, 28, 29, 62, 73 and 77 on 30-1-1970, vide notification No. G.S.R. 182, dated 30-1-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 37,Section 65 on 25-2-1970 vide notification No. G.S.R. 310, dated 25-2-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 145 andRemaining sections on 2-4-1970, vide notification No. G.S.R. 493, dated 24-3-1970, Gazette of India, Extraordinary, Pt. II, Section 3(i), p. 375.