Section 1(iii) in The U.P. Homoeopathic Medicine Act, 1951
(iii)[Part 1 of this Act] [Part I of the Act came into force in the whole of Uttar Pradesh on August 15, 1952, vide Notification No. U.O.-11 13-B/V-1226-52, dated July 26, 1952, published in Gazette dated August 2, 1952, Part I, page 729.] shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint, Part II shall come into force on such date after the expiry of two years from the date on which Part I comes into force as the State Government may notify under Section 59.
