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

Union of India - Subsection

Section 1(3) in Banking Companies (Legal Practitioners' Clients' Account) Act, 1949)

(3)It shall come into force in the Presidency- town of Bombay at once, and in the rest of the State of Maharashtra] or any part thereof or in any other State or in any part of such State] on such date or dates as the Central Government may, by notification in the Official Gazette, appoint.