Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Maharashtra - Subsection

Section 3(1) in The Maharashtra Truck Terminal (Regulation of Location) Act, 1995

(1)The State Government may, by notification in the Official Gazette, declare any area to be the control area, and may, by the same notification or by any other like notification, from time to time, appoint the date on which the provisions of this Act shall apply to such area or part thereof.