(4)[ Every notification issued under sub-section (1) [or sub-section (2-A)] [Inserted by Act 11 of 1983, Section 49 (w.e.f. 13.5.1983).] [shall,-(a)unless otherwise provided, come into force on the date of its issue by the Central Government for publication in the Official Gazette;(b)also be published and offered for sale on the date of its issue by the Directorate of Publicity and Public Relations of the Board, New Delhi.
