[Repealed by Act 66 of 2002, Section 2.]
Be it enacted by Parliament in the Twenty-third Year of the Republic of India as follows:
This Act may be called the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972.
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.