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

Union of India - Subsection

Section 1(3) in The Employment Exchanges (Compulsory Notification Of Vacancies) Act, 1959

(3)It shall come into force in a State on such date2 as the Central Government may, by notification in the Official Gazette, appoint in this behalf for such State and different dates may be appointed for different States or for different areas of a State.