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

State of Haryana - Subsection

Section 1(3) in The Haryana School Education Act, 1995

(3)It shall come into force on such date, as the State Government may, by notification, appoint and different dates may be appointed for different provisions of this Act, and any reference to the commencement of this Act in relation to any provision thereof shall be construed as a reference to the date on which that provision comes into force.