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

State of Haryana - Subsection

Section 1(2) in The Haryana Relief of Agricultural Indebtedness Act, 1976

(2)The provisions of Sections 3 and 4 shall be deemed to have come into force on the 22nd day of August, 1975 and the remaining provisions shall come into force on such date as the State Government may, by notification, appoint.