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1. Short title, extent and application.- (1) This Act may be called the National Cadet Corps Act, 1948. (2) It extends, to the whole of India 2* * * and applies to all persons enrolled or appointed under this Act, wherever they may be. 1. This Act has been extended to- Goa, Daman and Diu with modifications by Reg. 12 of 1962, s. 3 and the Schedule and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and the First Schedule (w.e.f. 1-7-1965). Lakshadweep vide Reg. 8 of 1965, s. 3 and the Schedule (w.e.f. 1-10-1967). Extended to the State of Arunachal Pradesh vide Act No. 44 of 1993, s. 2 and the Schedule (w.e.f. 1-7-1994). 2. The words "except the State of Hyderabad" omitted by Act 3 of 1951, s. 3 and the Schedule. 3. The words "or Acceding State" omitted by A.O. 1950 (w.e.f. 26-1-1950).    |
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