Section 1(2) in Telangana Gaming (Amendment) Act, 2017
(2)(i)clause (b) of sub-section (1), and sub-section (3) of Section 2, sub-section (1) of Section 3, Section 4, Section 5, Section 6, Section 7 and Section 8 shall be deemed to have come into force with effect on and from the 17th June, 2017;(ii)sub-section (2) of Section 2 and Section 9 shall be deemed to have come into force with effect on and from the 8th July, 2017; and(iii)the remaining provisions shall come into force from the date of publication of this Act
