Act 024 of 1972 : Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972

Preamble

[Act 24 of 1972][6th June, 1972]
[Repealed by Act 66 of 2002, Section 2.][6th June, 1972]

An Act to extend the Prevention of Food Adulteration Act, 1954, to the Kohima and Mokokchung districts in the State of Nagaland

Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:-

Section 1. Short title

1. Short title.-This Act may be called the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972.

Section 2. Extension of Act 37 of 1954 to Kohima and Mokokchung districts in Nagaland

2. Extension of Act 37 of 1954 to Kohima and Mokokchung districts in Nagaland.-The Prevention of Food Adulteration Act, 1954, shall, as from the commencement of this Act, extend to the Kohima and Mokokchung districts in the State of Nagaland and shall come into force therein on such date as the Central Government may, by notification in the Official Gazette, appoint.