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1. Short title.- This Act may be called the Post Office Cash Certificates Act, 1917. 1. This Act has been extended to Bern by the Berar Laws Act, 1941.(4 of 1941) and has been declared to be in force in the Khondmals District by the Khondmals Laws Regulation. 1936 (4 of 1936), s. 3 and Sch,; and in the Angul District by the Angul Laws Regulation. 1936 (5 of 1936), s. 3 and Sch. It has also been applied to Porahat Estate in the district of Singhbhum by the Porahat Estate Laws Regulation, 1945 (Bihar Reg. 1 of 1945). This Act has been extended with effect from 1-9-1962 to the Union territory of Goa, Daman and Diu, vide Notification No. S.O. 2734, dated 1-9-1962, see Gazette of India. Extraordinary. Pt. II. s. 3(ii), p. 1991. It has been extended and brought into force in Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I and comes into force in Pondicherry on 1-10-1963 vide Reg. 7 of 1963. s. 3 and Sch. I. 2. Subs. by Act 32 of 1920, s. 2, for certain words with effect from 1 -7-1965. 3. Ins. by s. 3, ibid. 4. Subs. by Act 2 of 1943, s. 3, for "sections 4 and 8". 5. Ins. by the A.O. 1948.    |
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