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

Union of India - Section

Section 1 in The Homoeopathy Central Council Act, 1973

1. Short title extent and commencement.

(1)This Act may be called the Homoeopathy Central Council Act, 1973.
(2)It extends to the whole of India.
(3)It shall come into force in a State on such [date] [w.e.f. 1st August, 1974.] as the Central Government may, by notification of the Official Gazette, appoint in this behalf for such State and different dates may be appointed for different States and for different provisions of this Act.
"The provisions of Chapter I, Section 12 and Chapter V shall come into force in the whole of India on 1st August, 1974 and sections 3 to 11 (both inclusive) and 13 to 15 (both inclusive) shall come into force in all States (except the States of Haryana, Himachal Pradesh, Jammu and Kashmir, Manipur, Meghalaya, Nagaland, Punjab and Tripura) and in the Union territories of Chandigarh and Delhi on 1st August, 1974, vide Notification No. S. O. 460(E) dated the 30th July, 1974, Gazette of India, Extraordinary, 1974, Part II, Section 3(i), p. 1543. (Chapter I.-Preliminary. Chapter II.-The Central Council and its committees.) "15th September, 1978. The Central Government hereby appoints the 15th day of September, 1978 as the date on which the provisions of Chapters 2, 3 and 4 of the said Act shall come into force in all the States (except the States of Himachal Pradesh, Jammu and Kashmir, Manopur, Meghalaya, Nagaland and Tripura) and the Union Territories of Chandigarh and Delhi.