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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Maharashtra - Subsection

Section 1(3)(c) in The Maharashtra Tribal Economic Condition (Improvement) Act, 1976

(c)The State Government may bring into force the provisions of this Act which have not come into force under clauses (a) and (b) of this sub-section in such Tribal areas and from such date as it may, by notification in the Official Gazette, appoint; and different dates may be appointed for bringing into force different provisions in respect of different Tribal areas.