(1) This Act may be called 1 [the Immoral Traffic (Prevention)] Act, 1956. (2) It extends to the whole of India. (3) This section shall come into force at once; and the remaining provisions of this Act 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
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.