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1. Short title, extent and commencement. (1) This Act may be called the Indian Naval Armament Act, 1923. 3[(2) It extends to the whole of India except 4[the territories which, immediately before the 1st November, 1956, were comprised in Part B States].] (3) It shall come into force on such date5 as the Central Government may, by notification in the Official Gazette appoint.    |
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