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Report No. 60 4.11. "Coming into force", "coming into effect" and "at once".- Sometimes1 a distinction is sought to be made between "coming into force" and "coming into effect", but such a distinction is not usually observed in practice. As to the expression "at once" which is occasionally used in commencement clauses (in State Laws), the under-mentioned case may be seen.2 1. See Adarsh Bhandar v. Sales Tax Officer, AIR 1957 All 475 (483), para. 62, second sub-para. 2. Verrabhadrayya (in re:), AIR 1950 Mad 243 (246).    |
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