Section 1(2) in The Sagore Dutt Hospital Act, 1958
(2)It shall come into [force] [The Act was enforced with effect from the 1st March, 1959, Vide notification No. Medl./ 852/14 - 84/58, dated the 30th January, 1959, published in the Calcutta Gazette of 1959, Part I, page 662.] on such date as the State Government may, by notification in the Official Gazette, appoint.
