Section 1 — Short title, extent, application, commencement, duration and savings.

(1) This Act may be called the National Commission for Safai Karamcharis Act, 1993. (2) It extends to the whole of India 1 ***. (3) It shall come into force on such date 2 as the Central Government may, by notification in the Official Gazette, appoint. (4) It shall cease to have effect after the 3 [29th day of February, 2004], except as respects things done or omitted to be done before such cesser, and upon such cesser section 6 of the General Clauses Act, 1897 (10 of 1897), shall apply as if this Act had then been repealed by a Central Act.

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