(1)This Act may be called the Bengal Vagrancy Act, 1943.(2)It extends to the whole of [West Bengal.] [Words Substituted for the word 'Bengal' by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order, 1948.](3)It shall come into force in Calcutta at once and in such other areas such other dates as the [State] [Word Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, [by notification] [This Act came into force on the 25-10-43 in Howrah and Bally P.S., Tolly-gunge, Behala, Matiabruz, Baranagar, Dum Dum P.S. in 24-Parganas vide Notification No. 5666 A.R.P., dated 23-10-43.] in the Official Gazette, direct.
