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Press Council Act, 1965 3.Incorporation of the Council.- (1) With effect from such date{4th July, 1966; vide Notification No.G.S.R..1065, dated 2-7-1966, Gazette of India, Extraordinary, Pt.II, Sec.3(i), p.504} as the Central Government may, by notification in the Official Gazette, appoint, there shall be established a Council by the name of the Press Council of India (2) The said Council shall be a body corporate having perpetual succession and a common seal and shall by the said name sue and be sued.    |
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