(1)This Act may be called the Visva-Bharati Act, 1951.(2)It shall come into force on such [date] [14th May, 1951, vide Notification No. F. 40-5/50-G.3, dated the 10th May, 1951, Gazette of India, 1951, Pt. I, Section 1, p. 196. ] as the Central Government may, by notification in the Official Gazette, appoint.
