Section 1(3) in The Bihar Official Language Act, 1950
(3)It shall come into force on such date as the State Government may, by notification appoint and different dates may be appointed for different official purposes of Bihar:Provided that the date or dates appointed by the State Government under this sub-section in respect of any of the parts of the State should not be later than [ten] [Substituted for 'seven' by Bihar Act 8 of 1957.] years from the date on which the Act with the assent thereto of the competent authority is first published in the Official Gazette.
