(3)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 all or any of the remaining provisions of this Act, shall come into force [in the [Bombay area of the State of Gujarat] [These words were inserted by Bombay 46 of 1959, section 3, Schedule] on such date or dates as may be [specified in the notification; and [in the rest of the State of Gujarat] [This portion was substituted for the words 'Specified in the notification' by Bombay 46 of 1959, section 3, Schedule] the State Government may, by like notification, published in the like manner, direct that all or any of the remaining provisions of this Act shall come into force therein on such other date or dates as may be specified in the notification].
