Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 1] [Entire Act] Union of India - Subsection Section 1(2) in Handlooms (Reservation of Articles For Production) Rules, 1986 (2)They shall come into force [on] [Substituted "on and from" by Notification No. G.S.R. 340(E), dated 18.4.2000 (w.e.f. 10.3.1986)] the 31st day of March, 1986.
