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Poisons Act, 1919 Foot Notes 1 The Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941), to Laccadive , Minicoy and Aminidivi Islands with effect from 1st October, 1967, vide Regulation 8 of 1965, section 3 and Schedule, to Dadra and Nagar Haveli , with effect from 1st July, 1965 by Regulation 6 of 1963, section 2 and Schedule I, to the Union Territory of Pondicherry by Act No. 26 of 1968, section 3 and Schedule. The Act has been repealed in application to Ballary Districts by Mysore Act, 1955 (14 of 1955). 2 The words, "throughout British India" were omitted by the Indian Independence (Adaptation of Central Acts and Ordinances) Order, 1948. 3 Substituted by the Poisons (Amendment) Act, 1958, for the former sub-section (2). 4 The words "Subject to the control of the Governor General in Council" were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937. 5 Substituted by the Adaptation of Laws Orders, 1950, for the words "Provincial Government". 6 Substituted by the Government of India (Adaptation of Indian Laws) Order, 1937, for the words "Governor General in Council". 7 Substituted by Government of India (Adaptation of Indian Laws) order 1937, for the words "Gazette of India". 8 Substituted by the Poisons (Amendment) Act, 1958, for the words "the States". 9 Inserted by the Government of India (Adaptation of Indian Laws) Order 1937. 10 The words "into British India" omitted by the Govt. of India (Adaptation of Indian laws) Order, 1937. 11 The words "and subject to the control of the Governor General in Council" omitted by the Government of India (Adaptation of Indian Laws) Order; 1937. 12 Substituted by the Government of India (Adaptation of Indian law) order 1937, for the words "Gazette of India or the local official Gazette as the case may be". 13 Inserted by the Delegated Legislation Provisions (Amendment) Act 1985, w.e.f . 15th May, 1986. 14 The words "in its discretion" were omitted, by the Government of India (Adaptation of Indian law) order 1937.    |
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