Section 1(4) in The Orissa Compulsory Labour Act, 1948
(4)[ It shall come into force on such date as the State Government may, by notification, direct.] [This sub-section is in force in this form in the merged areas of the State of Orissa, vide Orissa Merged States (Laws) Act, 1950 (Orissa Act IV of 1950).]
