(1) The provisions of this Act shall not apply to the States in which the enactments specified in the Schedule are applicable: Provided that the States in which the enactments referred to in sub-section (1) are applicable, and such States subsequent to the commencement of this Act, adopts this Act under clause (1) of article 252 of the Constitution, the provisions of this Act shall, subsequent to such adoption, apply in that State. (2) The Central Government may, as and when consider necessary, by notification amend the Schedule.Open in Lexace · Ask the AI about this section
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