Section 1 — Short title and commencement.
The Authoritative Texts (Central Laws) Act, 1973
(1) This Act may be called the 1 [Authoritative Texts] (Central Laws) Act, 1973. (2) It shall come into force on such date 2 as the Central Government may, by notification in the Official Gazette, appoint.Open in Lexace · Ask the AI about this section
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