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[Cites 0, Cited by 13] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(3) in The Motor Vehicles Act, 1988

(3)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different States and any reference in this Act to the commencement of this Act shall, in relation to a State, be construed as a reference to the coming into force of this Act in that State.