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3 [4A. President of the Society. The President of India shall be the President of the Society (hereinafter referred to as the President). 1. The Act has been extended with modifications to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch. The Act has been extended in its application to the whole of the Union of the Union territory of Lakshadweep (w.e.f. 1-10-1967) vide Reg. 8 of 1965, s. 3 and the Schedule and to the Union territory of Pondicherry by Act 26 of 1968, s. 3 and Schedule. 2. Sub-section (2) omitted by Act 22 of 1956, s. 2. 3. Ins. by Act 14 of 1992, s. 2 (w.e.f. 23-1-1992).    |
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