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

State of Maharashtra - Subsection

Section 1(2) in Maharashtra Scheduled Castes, Scheduled Tribes, De-Notified Tribes, (Vimukta Jatis) Nomadic Tribes, Other Backward Classes and Special Backward Category (Regulation of issuance and verification of) Caste Certificate Act, 2000

(2)It shall come into force on such date, as the State Government may, by notification in the [Official Gazette,] [This Act come into force by Government Notification,' Tribal Development Department, No. STC-1001/C.R.- 27/D-X, dated the 17th October 2001, with effect from 18th October 2001.] appoint.