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

NCT Delhi - Subsection

Section 1(2) in The Government Of National Capital Territory Of Delhi Act, 1991

(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 and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.
w.e.f. 1.2.1992: Vide Notification No. S.O. 97 (E), dated 31.1.1992. Gazette of India, Extra ordinary, 1992, Part II, Section 3 (ii) (in respect of ss.2,3,38,39,40 and 53).The Provisions of section 56 of this Act, shall come into force on 29.11.1993 vide Notification No.S.O. 910 (E), dated 29.11.1993. The provisions of sections 46,47 and 48 of this Act, shall come into force on 25.11.1993 vide Notification No. S.O. 894 (E), dated 25.11.1993. The provisions of sections 4 to 37 (both inclusive), 41 to 45 (both inclusive), 49 to 52 (both inclusive), 54 and 55 of this Act, shall come into force on 2.10. 1993; vide Notification No. S.O. 735 (E) dated 30.9.1993.