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

State of Madhya Pradesh - Subsection

Section 1(2) in The M.P. Destruction of Records Law Extension Act, 1965

(2)[ It shall come into force on such date as the State Government may, by notification, appoint.] [The Act enforced with effect from 15th February, 1966 vide Notification No. 76024-1-(iv), published in M.P. Rajpatra (Asadharan), dated 15-2-1966 at p. 591.]