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The Indian Red Cross Society Act, 1920 [20th March, 1920.] An Act to constitute an Indian Red Cross Society. WHEREAS it is expedient to provide for the future administration of the various monies and gifts received from the public for the purpose of medical and other aid to the sick and wounded, and other purposes of a like nature during the late war, and more especially for the administration of the monies and property held by a Committee known as the Joint War Committee, Indian Branch, of the Order of St. John of Jerusalem in England and the British Red Cross Society; AND WHEREAS it is expedient to constitute an Indian Red Cross Society with a view to the continuation in peace time, on a wider basis and with a wider purpose, of the work carried on by the said Committee during the war, and to provide for the affiliation therewith of other societies and bodies having similar objects; It is hereby enacted as follows: 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.    |
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