Section 1(2) in The Authoritative Texts (Central Laws) Act, 1973

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Section 1(2) in The Authoritative Texts (Central Laws) Act, 1973

(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.

1st July 1981, vide Notification No. S. O. 482 (E), dt. 15th June, 1981.