 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Authoritative Texts (Central Laws) Act, 1973 1. Short title and commencement.- (1) This Act may be called the 2[Authoritative Texts] (Central Laws) Act, 1973. (2) It shall come into force on such date3 as the Central Government may, by notification in the Official Gazette, appoint. 2. Subs. by s. 3, ibid., for "Authorised Translations" (w.e.f. 31-3-1988).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back