(1) This Act may be called the Arbitration and Conciliation Act, 1996.
(2) It extends to the whole of India:
1* * * * *
(3) It shall come into force on such date2 as the Central Government may, by notification in the Official Gazette, appoint.
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1. The proviso and Explanation omitted by the Jammu and Kashmir Reorganization (Adaptation of Central Laws) Order, 2020, vide notification No. S.O. 1123(E) dated (18-3-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020).
2. 22nd August, 1996, vide notification No. G.S.R 375(E), dated 22nd August, 1996, see Gazette of India, Extraordinary, Part II, sec. 3(i).
