(1) This Act may be called the Government of Union Territories Act, 1963. (2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint: 2 [Provided that it shall come into force in the Union territory of Mizoram on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1971 (83 of 1971), as the Central Government may, by notification in the Official Gazette, appoint:] 3 [Provided further that it shall come into force in the Union territory of Arunachal Pradesh on such date, being a date not earlier than the date of commencement of the Government of Union Territories (Amendment) Act, 1975 (29 of 1975), as the Central Government may, by notification in the Official Gazette, appoint:] 4 [Provided also that, subject to the preceding provisos,] different dates may be appointed for different provisions of this Act and for different Union territories and any reference in any such provision to the commencement of this Act shall be construed as a reference to the coming into force of that provision.Open in Lexace · Ask the AI about this section
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