(1)This Act may be called the Administrators-General Act, 1963.(2)It extends to the whole India [***] [The words "except the State of Jammu and Kashmir" omitted by Act 25 of 1968, Section 2 and Sch. (w.e.f. 15-8-1968)](3)It shall come into force on such [date] [1st March, 1964; vide Notification No. S. O. 588, dated 11-2-1964, Gazette of India, Pt. II. Section 3(ii), p. 806] as the Central Government may, by notification in the Official Gazette, appoint.
