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Union of India - Section

Section 2 in Agricultural Produce (Grading And Marking) Act, 1937

(2)[ It extends to the whole of India [* * *] [Substituted and amended successively by A.C.A.O., 1948, A.L.O., 1950 and the Part B States (Laws) Act, 1951 (3 of 1951), S.3 and Schedule.].]
Extended to the Union Territories of Dadra and Nagar Haveli, Pondicherry and Goa, Daman and Diu - See Dadra and Nagar Haveli (Laws) Regulation, 1963 (6 of 1963), Section 2 and Sch. I (1-7-1965); Pondicherry (Laws) Regulation, 1963 (7 of 1963), Sections 2, 3 (1-10-65) and G.S.R. 679, Gaz.of Ind., 8-5-65, Pt.II, S.3 (i), p. 742 reproduced in Goa Gaz., 13-5-65, Sr. I, p. 63, respectively, Goa is now a State - See Goa, Daman and Diu Reorganisation Act (18 of 1987), S.3 (30-5-1987).