An Act to extend the Commercial Documents Evidence Act, 1939, throughout the State of Maharashtra.
Whereas it is expedient to extend the Commercial Documents Evidence Act, 1939 (XXX of 1930), throughout the State of Maharashtra; It is hereby enacted in the Eleventh Year of the Republic of India as follows:
This Act may be called the Commercial Documents Evidence (Maharashtra Extension) Act, 1960
The Commercial Documents Evidence Act, 1939 (XXX of 1939), as in force immediately before the commencement of this Act in the Bombay and Vidarbha areas of the State of Maharashtra, is hereby extended to, and shall in virtue of such extension be in force in, the rest of the State of Maharashtra.
In the Commercial Documents Evidence Act, 1939, in section 1, in sub-section (2), after the word States at the end, the words other than the Hyderabad area of the State of Maharashtra shall be added.
1. For Statement of Objects, and Reasons, see Maharashtra Government Gazette, 1960, Part V, page 16.