(1) This Act may be called the School of Planning and Architecture Act, 2014. (2) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint and different dates may be appointed for different provisions of this Act, and any reference to the commencement in any such provision of this Act shall be construed as a reference to the commencement of that provision.Open in Lexace · Ask the AI about this section
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