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

Union of India - Subsection

Section 1(5) in The Suppression Of Unlawful Acts Against Safety Of Maritime Navigation And Fixed Platforms On Continental Shelf Act, 2002

(5)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Received the assent of the President on 20.12.2002 and published in the Gazette of India, Ext., Pt.II, Section 1, dated 20.12.2002.Enforced on 1.2.2003.