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

The State Emblem of India (Prohibition of Improper Use) Act, 2005
(1) This Act may be called the State Emblem of India (Prohibition of Improper Use) Act, 2005. (2) It extends to the whole of India, and also applies to citizens of India out side India. (3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint.

Official Hindi (PDF) ↗

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