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1. Short title, extent and commencement.- (1) This Act may be called the Reciprocity Act, 1943. (2) it extends to the whole of India 3***. 4[(3) It shall come into force on the 1st day of September, 1943.] 1. The Act has been extended in its application to Union territory of Pondicherry by Act 26 of 1968, s. 3 and the Sch. 2. The words "certain parts of" omitted by the Part B States (Laws) Act, 1951 (3 of 1951), s. 3 and the Sch. 3. The words "except Part B States" omitted by s. 3 and the Sch., ibid. 4. Subs. by Act 22 of 1943, s. 2, for the original sub-section (3). 5. Subs. by s. 3, ibid., for the original cl. (a). 6. The words "exclusive of India" omitted by the A.O. 1950. 7. Subs. by Act 3 of 1951, s. 3 and the Sch., for "the States". 8. Cl. (c) ins. by the A.O. 1950, omitted by s. 3 and the Sch. ibid.    |
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