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4. [Amendment of section 29, Act III of 1900.]- Rep. by the Repealing and Amending Act, 1957 (36 of 1957), s. 2 and Schedule I. 1. The Act has been extended to- Kohima and Mokakchung Districts by Reg. 7 of 1961; Dadra and Nagar Haveli by Reg. 6 of 1963; Goa, Daman and Diu by notification No. GSR 430, dated 9-3-1965, see Gazette of India, Part II, s. 3(i). 2. The words "extends to the State of Jammu and Kashmir" omitted by Act 25 of 1968, s. 2 and the Schedule (w.e.f. 15-8-1968). 3. Subs. by the Adaptation of Laws (No. 3) Order, 1956, for clause (b) (w.e.f. 1-11-1956).    |
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