THE GAZETTE OF INDIA, EXTRAORDINARY, PART – II, Section 3 – Sub-section (ii)

MINISTRY OF LAW, JUSTICE AND COMPANY AFFAIRS

(Legislative Department)

NOTIFICATION

New Delhi, the 3^rd October, 2001

S.O. 987(E).–In exercise of the powers conferred by Sub-section (2) of Section 1 of the Indian Divorce (Amendment) Act, 2001 (51 of 2001), the Central Government hereby appoints the 3^rd day of October, 2001 as the date on which the said Act shall come into force.

[F.No.11/1/96-Leg.III]

V.K. BHASIN, Jt. Secy. and Legislative Counsel