Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com COLLECTION OF STATISTICS (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1962 CONTENTS 1. . 2. . COLLECTION OF STATISTICS (APPLICATION TO THE STATE OF PONDICHERRY) ORDER, 1962 In exercise of the powers conferred by Sec. 4 of the Foreign Jurisdiction Act, 1947 (47 of 1947), and of all other powers enabling it in this behalf, the Central Government hereby makes the following Order, namely ;- 1. . :- (1) This Order may be called the Collection of Statistics (Application to the State of Pondicherry) Order, 1 [1962.] (2) It shall come into force at once. 1. Subs by S.O. 2312, dated 10th July, 1962 2. . :- (1)The provisions of the Collection of StatisticsAct, 1953 (32 of 1953) (hereinafter referred to as the said Act), are hereby applied to, and shall be in force in the State ot Pondicherry (hereinafter referred to as the said State) subject to :- (a) any amendments to which the said Act is for the time being generally subject in the territores to which it extends, and (b) the subsequent provisions of this Order. (2) The Collection of Statistics (Central) Rules, 1959 and notification ot the Government of India in the Cabinet Sacretariat No. S.O.462 dated the 18th Feburary, 1960 are hereby applied to and shall be in force in the State of Pondicherry. (3) Reference in the said Act to the State Government or to a law not in force, or to any functionary not in existence, in the said State shall be construed as a reference to the Central Government or to the corresponding law, if any, in force or to the corresponding functionary in existence, in the said State, as the case may be : Provided that if any question arises as to who such corresponding functionary is, the decision of the Central Government thereon shall be final.