Section 1 in The Rehabilitation Finance Administration Act, 1948
1. Short title, extent and commencement.-
(1)This Act may be called the Rehabilitation Finance Administration Act, 1948.(2)It extends to the whole of India except the State of Jammu and Kashmir[Vide Notification No. S.O. 3912 (E), dated 30th October, 2019, this Act is made applicable to the Union territory of Jammu and Kashmir and the Union territory of Ladakh];[Subs. by Act 1 of 1950, s. 2, for sub-section (2) (w.e.f. 18-2-1950)].(3)It shall come into force on such date [1st June, 1948, see Gazette of India, 1948, Extraordinary] as the Central Government may, by notification in the Official Gazette, appoint in this behalf.
