(2)Sections 1, 2, and 3 shall come into force at once and the rest of the provisions of this Act shall [come into force on such date] [The rest of the provisions of the Act came into force on the 27th October, 1960 vide Notification No. 6619 L/24.10.1960, published in the Orissa Gazette Extraordinary No. 670/25.10.1960.] as the State Government may, by notification, appoint in this behalf.
