Section 1(2) in The Negotiable Instruments (Amendment And Miscellaneous Provisions) Act, 2002
(2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act. CHAP AMENDMENTS TO THE NEGOTIABLE INSTRUMENTS ACT, 1881 CHAPTER II AMENDMENTS TO THE NEGOTIABLE INSTRUMENTS ACT, 1881
