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Union of India - Section

Section 3 in Absorbed Areas (Laws) Act, 1954

3. Extension of Laws.-

The Acts specified in column I of each of the Schedules and all rules, notifications, orders, schemes, forms and byelaw made thereunder, as in force in the absorbing State specified in the heading of that Schedule, are hereby extended to, and shall be in force in the absorbed areas specified in column 2 of that Schedule.THE SCHEDULES(See sections 2 and 3)