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Union of India - Section

Section 1 in The North-Eastern Council Act, 1971

1. Short title and commencement.

(1)This Act may be called the North-Eastern Council Act, 1971.
(2)It shall come into force on such date, being a date not earlier than the day appointed under clause (b) of section 2 of the North-Eastern Areas (Reorganisation) Act, 1971, as the Central Government may, by notification in the Official Gazette, appoint.
Enforced w.e.f. 1-8-1972, vide Notification No. G.S.R. 359-(E), dated the 25th July, 1972, Gazette of India, 1972, Extraordinary, Pt. II, Section 3(i), p. 941.