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

Union of India - Subsection

Section 1(3) in The Child Labour (Prohibition and Regulation) Act, 1986

(3)The provisions of this Act, other than Part III, shall came into force at once, and Part III shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint, and different dates may be appointed for different States and for different classes of establishments.