Section 6 in The Gujarat General Clauses Act, 1904
6. Printing of date on which Act is published after having received the assent of the Governor, Governor General, or his Majesty, as the case may require.
- In this Act, and in every Bombay Act [or Gujarat Act] [These words were inserted by the Gujarat Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], made after the commencement of this Act, the date of such publication as is mentioned in section 5, sub-section (1), shall be printed above the title of the Act, and shall form part of the Act.
