Section 1(3) in The Gujarat Nursing Homes Registration Act, 1949
(3)This section shall come into force at once. The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may, by notification in the Official Gazette, direct that the remining provisions of this Act shall come into force in any area to which the said provisions extend or may have been extended under sub-section (2) on such date as may be specified in the notification.
