(1)This Act may be called the Bombay Anatomy Act, 1949.(2)[ It extends to the whole of the [State of Gujarat.] [Sub-section (2) was substituted for the original by Bombay 44 of 1959, Section 3 (1).]](3)This section shall come into force at once.(4)The [State] [This word was substituted for the word 'Provincial' by the Bombay Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct that the remaining provisions of the Act shall come into force on such date and in such area as may be specified in the notification:[Provided that on the date of commencement of the Bombay Anatomy (Extension and Amendment) Act, 1959 (Bombay XLIV of 1959) the remaining provisions of this Act shall come into force in those local areas in the Vidarbha region, Hyderabad area and Saurashtra area of the State of Bombay in which the provisions of the Madhya Pradesh Anatomy Act, 1954 (M. P. XVI of 1954), the Hyderabad Pathology and Anatomy Act, 1955 (Hyderabad X of 1955) or, as the case may be, the Saurashtra Anatomy Act, 1955 (Saurashtra XXXII of 1955) were brought into force before such commencement.] [This proviso was added by Bombay 44 of 1959, Section 3 (2).]
