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Section 1(2) in The Unlawful Activities (Prevention) Act, 1967 ["Section 1"] ["Complete Act"]

Citedby 2 docs

Attorney General For India vs Amratlal Prajivandas on 12 May, 1994

Attorney General For India vs Amratlal Prajivandas on 12 May, 1994


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Central Government Act
(2) 1[ It extends to the whole of India: Provided that it shall come into force in the State of Jammu and Kashmir on such date as the Central Government may, by notification in the Official Gazette, appoint.]