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2. [Declaration as to expediency of control by Central Government.] omitted by the Mines and Minerals (Regulation and Development) Act, 1957 (67 of 1957), s. 32 and the Third Schedule (w.e. f. 1-6-1958).] 1. The Act comes into force in Pondicherry on 1-10-1963 vide Reg. 7 of 1963, s. 3 and the Schedule 1. 2. The words "mines and, omitted by Act 67 of 1957, s. 32 and the Third Schedule (w.e.f. 1-6-1958). 3. Subs. by s. 32 and the Third Schedule, ibid., for "minerals" (w.e.f. 1-6-1958). 4. The words "to the extent hereinafter specified" omitted by s. 32 and the Third Schedule, ibid., (w.e.f. 1-6-1958). 5. Subs. by s. 32 and the Third Schedule, ibid., for "Mines and Minerals" (w.e.f. 1-6-1958). 6. Subs. by the A.O. 1950, for sub-section 2. 7. The words "except the State of Jammu and Kashmir" omitted by Act 67 of 1957, s. 32 and the Third Schedule, (w.e.f. 1-6-1958). 8. 25th October, 1949 see Notification No. M-II-155 (24)-I, dated 18th October 1949, Gazette of India, Extraordinary, 1949.    |
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